Section 9 in The M.P. Gram Panchayat (Term of Office of Members of Standing Committee and Procedure for the Conduct of Business) Rules, 1994
9. Quorum.
(1)The quorum for a meeting of the Standing Committee shall be one-half of the members constituting the Standing Committee, for the time being.(2)If there be no quorum present at a meeting, the presiding authority shall adjourn the meeting to such date and time as may be fixed by it and notice of the meeting so fixed shall be pasted in the office of the Gram Panchayat.(3)No quorum shall be necessary for such postponed meeting but no new subject for consideration may be brought before such meeting.
