Section 61(2) in The Chhattisgarh Municipalities Act, 1961
(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.
