Section 52(4) in The Rajasthan District Boards Act, 1954
(4)Whenever the business to be transacted at a meeting is partly such as to require the quorum prescribed by sub-section (1) and partly such as to require the quorum prescribed by sub-section (2) and the former class of business has to be postponed for want of the prescribed quorum, it shall not be necessary also to postpone the latter class of business if the quorum necessary for its transaction is present.
