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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(10) in Telangana Panchayat Raj Act, 2018

(10)The quorum for the Gram Sabha meetings shall be as follows:
(i) Upto 500 voters .. 50 Members
(ii) 501 to 1000 voters .. 75 Members
(iii) 1001 to 3000 voters .. 150 Members
(iv) 3001 to 5000 voters .. 200 Members
(v) 5001 to 10000 voters .. 300 Members
(vi) Above 10000 voters .. 400 Members
Provided that when the meeting of a Gram Sabha is not held within one hour of the scheduled time for want of quorum, it shall be adjourned. The adjourned meeting shall be held at any time after two hours and the business at such adjourned meeting may be transacted without the requirement of the requisite quorum:Provided further that the proceedings of every Gram Sabha shall be video-graphed and minuted and proceedings shall be uploaded in the website.