Section 35 in Gujarat Metropolitan Planning Committees Rules, 2016
35. Quorum for Meeting and Transaction of Business.
(1)Minimum ten members shall constitute the quorum for the transaction of business at every meeting of the Committee.(2)If there is no quorum within half an hour after the time appointed for the meeting of the Committee, the meeting shall be adjourned by half an hour on the same day and at the same place and there after the business on the agenda of the said meeting shall be transacted, irrespective of there is a quorum or not.(3)If the business *8n. the all agendas items of the meeting of the Committee cannot be transacted on the appointed day on which the meeting is held, the Chairperson of the Committee may convene the meeting on the subsequent day.
