(1)Subject to other provisions of this Act, the quorum necessary for transaction of business shall, -(a)In the case of an ordinary meeting, be one-third and(b)In the case of a special meeting, be one-half of the total elected members actually serving at the time.Provided that the quorum necessary of a meeting for removal of Chairperson shall be one-half of the total number of elected members.(2)Notwithstanding any contained in sub section (1), if at an ordinary or a special meeting, the quorum is not present, the person presiding shall adjourn the meting to some other date and the business, which would have been brought before the original meeting, if there had been a quorum present, shall be brought before and transacted at, the adjourned meeting whether there be a quorum present or not.
