Section 41(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(2)No business shall be transacted at a meeting of committee unless there be present at least one-half of the total number of members for the time being, when the business is required under provisions of the Act or the rules made thereunder, to be transacted by a special resolution and one-third of such number in any other case.
