Section 24(1)(b) in The Punjab Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(1)(b) in The Punjab Panchayati Raj Act, 1994

(b)similarly, the presiding authority after waiting for thirty minutes adjourn the meeting if, at any time, after it has begun attention is drawn to the want of a quorum and the business which could not be considered at the meeting postponed under clause (a) for want of quorum, shall be brought before and disposed of at the meeting so fixed or at any subsequent adjourned meeting at which there is a quorum.

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State of Punjab - Subsection

Section 24(1)(b) in The Punjab Panchayati Raj Act, 1994