Section 75 in The Delhi Municipal Corporation Act, 1957
75. Quorum.
(1)The quorum necessary for the transaction of business at a meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall be one-fifth of the total number of members [and the persons referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (3) of section 3.] [Inserted by Act 67 of 1993, section 55 (w.e.f. 1-10-1993).](2)If at any time during a meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] there is no quorum, it shall be the duty of the Mayor or the person presiding over such meeting either to adjourn the meeting or to suspend the meeting until there is a quorum.(3)Where a meeting has been adjourned under sub-section (2), the business, which would have been brought before the original meeting if there had been a quorum presents thereat, shall be brought before, and may be transacted at an adjourned meeting, whether there is a quorum present or not.
