Section 15(2) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
(2)If at any time in the meeting there is no quorum, the Presiding Authority shall adjourn it to such time or date as it thinks fit and announce the same at once, and the business set down for the meeting shall be brought forward at the subsequent meeting, whether at such meeting there is a quorum or not.
