Section 6 in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017
6. Quorum and postponement of the meeting of the Ward Sabha in absence of the Quorum.
- Quorum shall be present with one tenth of the total members of the Ward Sabha or fifty members. If the quorum is not present on the fixed time of the meeting or if the meeting has started and attention is drawn towards fall in quorum, then the presiding officer shall wait for one hour and if the quorum is not present even within it, the presiding officer shall postpone the meeting to such time and day for the next week as he may fix. The venue for the meeting to be held for the next week shall, generally be the same which was fixed for the postponed meeting. If that venue is not available for any reason, then the Ward Member, as per provisions under rule 4, may take a decision, on his own discretion, to conduct the meeting at any other place. Information regarding venue, place and time of the meeting to be held in the next week shall be given again to all the members of the Ward Sabha in accordance with rule 5. Quorum for the meeting after the postponed meeting for want of quorum also shall be one tenth of the total member of the Ward Sabha or fifty members and the same agenda shall be considered and disposed of which were to be tabled before the postponed meeting.
