Section 5(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)For any general meeting of the Gram Sabha, representation of at least one-third of the total number of families represented by one or more members of the Gram Sabha shall form a quorum and decision will be taken by a majority of members present and voting:Provided that for a meeting adjourned for want of quorum, representation of at least one-fifth of the total number of families represented by one or more members the Gram Sabha shall be required for holding the adjourned meeting.
