Section 84 in Gauhati Municipal Corporation Act, 1971
84. Quorum.
(1)No business shall be transacted at any meeting of the Corporation unless such meeting has been called by Mayor or Deputy Mayor or by a person authorised to sign a requisition, nor unless a quorum shall be present.(2)The quorum necessary for the transaction of business at a meeting shall be one half of the total number of Councillors of the Corporation when any of the following subjects are to be disposed at such meeting: -(i)Scale of establishment and salaries.(ii)The framing of regulation and bye laws under sections 415 and 416.(iii)The annual budget estimates.(iv)The appointment or the fixing of the pay of allowance of a paid Secretary, Engineer, Water Works Superintendent, Health Officer, Assessor or other officers.(v)Imposition of Taxes, fees and tolls under section 144 of the Act.(vi)The Election of Mayor or Deputy Mayor or member of the Standing Committees.(vii)Raising of a loan.(viii)The subject of a meeting specially convened for the purpose.(ix)Any other subject prescribed by regulation and bye law framed in this behalf.(3)For all other business the quorum shall be one-third of the total number of Councillors:Provided that in cases where the number of Councillor is not evenly divisible by three, the one third shall be ascertained by taking the number next above the whole number which is evenly divisible by three, as the number to be divided.(4)If at any meeting the prescribed quorum is not present, the meeting shall stand adjourned to some future day to be appointed by the May or and three days notice of such adjourned meeting shall be given.(5)The Councillors present at such adjourned meeting for transaction of business other than those mentioned in sub-section (2) shall form a quorum whatever their number may be.
