(1)No business shall be transacted at any meeting of the Gram Sabha unless at least one-tenth of the total number of members of the Gram Sabha is present.(2)In case there be no quorum present, the meeting shall be adjourned to a date within one month to be announced at the meeting by the person presiding notice of which shall be given to the members of the Gram Sabha in the prescribed manner, and at such adjourned meeting no quorum shall be necessary.(3)At the adjourned meeting no business shall be transacted other than the business which was on the agenda of the meeting at which the adjournment took place.
