Section 34 in The Chhattisgarh Municipal Corporation Act, 1956
34. Quorum.
(1)The quorum for a meeting of the Corporation shall be one-third of the total number of councillors.(2)If at any lime in a meeting there is no quorum, the presiding authority shall adjourn it to such time or dale as he thinks fit and announce the same at once; and the business set down for the meeting shall be brought forward at the subsequent meeting, whether at such meeting there is a quorum or not.(3)No business other than the business fixed for the original meeting shall be transacted at such subsequent meeting.(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.
