Section 49(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)As nearly as may be one-third of the total number of members of the market committee shall form a quorum for transacting the business at a meeting of the committee. If within half-an- hour from the time appointed for the meeting the quorum is not present the presiding authority shall adjourn the meeting to such hour on some future date as may be fixed by such authority. The presiding authority shall similarly adjourn the meeting at any time after it has begun if his attention is drawn to the want of a quorum. At such adjourned meeting at which there is a quorum the business which could have been brought before the original meeting shall be transacted.
