(4)The State Government may by rules provide for such other matters relating to conduct of business of the Board of Councilors as are net provided in this Act.[51A. Quorum. - (1) The quorum necessary for the transaction of business at any meeting of a Municipality under this Act shall be one-third of the total number of [Councilors] [Inserted by the West Bengal Act XLV of 1994, w.e.f. 10,10.1994.] of the Municipality.
