(1)Subject to other provisions of this Act, the quorum necessary for transaction of business shall, -(a)in the case of an ordinary meeting, be one-third, and(b)in the case of a special meeting, be one-half of the total number of members of the Municipality actually serving at the time, excluding the nominated members :Provided that the quorum necessary of a meeting for the removal of the Mayor under Section 27 or of the President under Section 44, shall be one-half of the total number of members serving at the time, excluding the nominated members.(2)Notwithstanding anything contained in sub-section (1), if at an ordinary or a special meeting of a Municipality, the quorum is not present, the person presiding shall adjourn the meeting to some other date, and the business, which would have been brought before the original meeting, if there had been a quorum present, shall be brought before, and transacted at, the adjourned meeting, whether there be a quorum present thereat or not.
