Section 89(7) in Himachal Pradesh Municipal Election Rules, 2015
(7)Quorum for the meeting for the election of President shall be three forth of the total elected members. In case the quorum is not complete, the Deputy Commissioner or the officer presiding over the meeting shall postpone the meeting to a later date not being more than three days from the day of its first meeting, for the postponed meeting, no quorum shall be required.
