Section 12(2) in The Assam Agricultural Produce Market Act, 1972
(2)The quorum referred to in sub-section (1) shall be one-third of tire total number of members of the market committee. If at any meeting the prescribed quorum is not present the meeting shall stand adjourned to some future day to be appointed by the Chairman, Vice-Chairman or any.member who may preside at the meeting, as the case may be. The members present at such adjourned meeting shall form a quorum whatever their number may be.
