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State of Rajasthan - Section

Section 6 in Rajasthan Panchayati Raj Rules, 1996

6. Adjournment for want of Quorum.

(1)If required quorum does not assemble and meeting is adjourned for want of quorum, it shall in no case be held on the same date. A period of one week, shall at-least, elpase when adjourned meeting of Gram Sabha is fixed.
(2)Proper publicity as provided in Rule 5 above, shall again be made to ensure maximum participation of people.