Section 22 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
22. Quorum.
(1)The quorum for a meeting of the Board or a Committee shall be one-third of the members constituting the Board or the Committee for the time being.(2)If at a meeting of the Board or a Committee the quorum is not present, the; Presiding Authority shall adjourn the meeting to such time on the following day or some future date as it may fix. The business which could not be considered at the meeting so postponed for want of quorum shall be brought before and disposed of at the meeting so fixed or at any subsequent adjourned meeting whether there is quorum present or not provided that not less than three members are present.
