Section 16 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
16. Quorum.
(1)The quorum necessary for the meeting of the Standing Committee shall be from one-half of the members constituting the Standing Committee including the presiding authority Attendance shall be filled in Form 2.(2)If at any meeting, there are not sufficient members present to form the quorum, the presiding authority shall adjourn the meeting to such time or date, as he thinks fit and announce the same at once and the business which would have been brought before the original meeting had there been a quorum thereat, shall be brought before the adjourned meeting and may be disposed of at such meeting or at any subsequent adjourned meeting subject to the quorum.
