Section 6 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
6. Quorum at meeting.
(1)Five members shall constitute quorum at a meeting of the Committee.(2)If quorum at a meeting of the Committee is not complete within half an hour of the scheduled time of the meeting, or if it falls short while the meeting is continuing the meeting shall be deemd to have been adjourned to any other day of which a notice shall be given to the members.(3)No business shall be transacted at a meeting of the Committee unless there is a quorum,(4)If a meeting has been adjourned for want of quourm no quroum shall be necessary for the adjourned meeting for trnasaction business,(5)If any member fails to attend three consecutive meetings without leave of the Committee, it shall amount to a misconduct and negligence on his part, The Committee may proceed to take action under Section 15 of the Act.
