Section 259 in Rules of Procedure and Conduct of Business in Lok Sabha
259. Quorum in Committee.
(1)The quorum to constitute a sitting of a Committee shall be, as near as may be, one-third of the total number of members of the Committee.(2)If at any time fixed for any sitting of the Committee, or if at any time during any such sitting, there is no quorum, the Chairperson of the Committee shall either suspend the sitting until there is a quorum or adjourn the sitting to some future day.(3)When the Committee has been adjourned in pursuance of sub-rule (2) on two successive dates fixed for sittings of the Committee, the Chairperson shall report the fact to the House:Provided that where the Committee has been appointed by the Speaker, the Chairperson shall report the fact of such adjournment to the Speaker.
