Section 8(b) in Arunachal Pradesh Panchayat Raj Act, 1997
(b)If at the time appointed for the meeting a quorum is not present, the person presiding shall wait for thirty minutes, and if within such period, there is no quorum, the person presiding shall adjourn the meeting to the same time on the same day in the following week. He shall similarly, after waiting for thirty minutes, adjourn the meeting if at any time after it has begun; attention is drawn to the want of a quorum. A notice of the meeting so fixed shall be pasted in the office of the Gram Panchayat. The business which could not be considered at the meeting so postponed for want of quorum shall be brought before and disposed of at the meeting so fixed at any subsequent adjourned meeting at which there is a quorum.
