Section 184 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
184. Quorum.
(1)The quorum to constitute a sitting of a Committee shall be, as near as may be, one third of the total number of members of the Committee.(2)If at any time fixed for any sitting of the Committee, or if at any time during any such sitting, there is no quorum, the Chairman of the Committee shall either suspend the sitting until there is a quorum or adjourn the sitting to some future day.(3)[ xxx] [Deleted by item 56, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, part IV-C(II), dated 1-9-1981, page 295(1) 46.]
