Section 61 in The Chhattisgarh Municipalities Act, 1961
61. Quorum.
(1)No business shall be transacted at a meeting unless a quorum of one-third of the total number of Councillors [* * *] [Omitted by M.P. Act No. 12 of 1995.] be present throughout the meeting,(2)If there be no quorum present at a meeting at any time from the beginning to the end thereof the presiding authority shall, after waiting for not less than fifteen and not more than 30 minutes, adjourn the meeting to such hour on the following or some other future day as it may reasonably fix. A notice of such adjournment shall be fixed up in the Municipal Office, and the business which would have been brought before the original meeting had there been a quorum thereat shall be brought before the adjourned meeting and may be disposed of at such meeting or at any subsequent adjournment thereof, whether there be a quorum present or not.(3)No business other than the business fixed for the original meeting shall be transacted at any such-subsequent meeting except with the consent of two-third of the [elected] [Substituted by M.P. Act No. 17 of 1994.] Councillors present,(4)A notice of adjournment exhibited in the Municipal office on the day on which the meeting is adjourned shall be sufficient notice of the subsequent meeting.
