Section 8 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
8. Quorum for the Meetings.
- The quorum for a meeting of Gram Panchayat shall be at least half number of the total number of the members. If, at the time appointed for the meeting, a quorum is not present or if the meeting has begun and attention is drawn to the want of quorum, the presiding member shall wait for one hour in such situation, and if within such period also, the quorum is not present, the presiding member shall adjourn the meeting to such time on the following day or such future day as he may fix. The subject, which is not be considered at the meeting so postponed for want of quorum, shall be brought before and disposed of at the subsequent meeting for which same way half quorum of the total number of members shall again be required .
