Section 19 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
19. Quorum for the Meetings.
- The quorum shall be present with at least half number of the total number of the members of Panchayat Samiti for transacting business at a meeting of Panchayat Samiti. If, at the time appointed for the meeting, a quorum is not present, the presiding member shall wait for one hour and if within this period quorum is present, the meeting will proceed on but if within such period the quorum is not present, the presiding member shall adjourn the meeting to such time on the following day or such future day as he may fix. He may adjourn the meeting at any time after it has begun if his attention is drawn to want of quorum. In the meeting so adjourned, the quorum will be present with one fifth of the total number of members and the business which was brought for disposal in the original meeting shall be transacted .
