Section 7(6) in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005
(6)The quorum at the meeting of the Committee shall be one-third of the total membership of the Advisory Committee including the ex-officio Members. If there is no quorum within 30 minutes of the time notified for a meeting, the Chairperson may adjourn the meeting to a specified time. No further notice need be given for an adjourned meeting and also no quorum is necessary for the adjourned meeting. If at any time after a meeting is commenced, quorum ceases to exist, the meeting shall not be dissolved but shall continue.
