(i)The quorum for a meeting shall be 1/10th of the total members of the Gram Sabha, out of which at least ⅓rd should be women;Provided that in a scheduled area, the quorum for a meeting shall be ⅓rd of the total members of the Gram Sabha, out of which at least ⅓rd should be women.(ii)If at the time appointed for the meeting, members in requisite numbers for the quorum are not present, the person presiding the meeting shall adjourn the meeting to such a future date and time as he may appoint and a fresh notice shall be given in the prescribed manner and quorum shall not be required for holding such an adjourned meeting;Provided that no new subject shall be taken into consideration in such a meeting.
