Section 6(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)(a)Not less than one-tenth of the total number of members of the Gram Sabha shall form a quorum for a meeting of Gram Sabha out of which not less than one-third shall be women members. [The Sarpanch & Panch shall be responsible for the quorum of the meetings of the Gram Sabha for their constituencies as the case may be;] [Inserted by C.G. Act No. 9 of 2004.](b)If at the time appointed for the meeting the quorum is not present, the person presiding shall adjourn the meeting to such future date and time as he may fix and a fresh notice shall be given in the manner prescribed and no quorum shall be necessary for such adjourned meeting :Provided that no new' subject shall be considered in such meeting :[Provided further that the resolutions for the Annual working plan, selection of beneficiaries, Annual budget, Audit report and Annual accounts and administrative report, shall be passed in the meeting which has requisite quorum.] [Inserted by C.G. Act No. 9 of 2004.]
