Section 6 in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
6. Quorum and postponement of the meeting of the Gram Sabha in absence of the Quorum.
- Quorum shall be present with twentieth part of the total members of the Gram Sabha. If the quorum is not present on the fixed time of the meeting or if the meeting has started and attention is drawn towards fall in quorum, then the presiding officer shall wait for one hour and if the quorum is not present even within it, the presiding officer shall postpone the meeting for the same day and for the same time for the next week. The venue for the meeting to be held for the next week shall, generally be the same which was fixed for the postponed meeting. If the venue is not available for any reason, then Mukhiya of the Gram Panchayat, as per provisions under rule 4, may take a decision, on his own discretion, to conduct the meeting at any other place. Information regarding fixed venue, place and time of the meeting to be held in the next week shall be given again to all the members of the Gram Sabha as per rule. Quorum for the meeting after the postponed meeting for want of quorum shall be the fortieth part of the total members of the Gram Sabha and the same agenda shall be considered and disposed of which were to be tabled before the postponed meeting.
