Section 83 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
83. Quorum of Select Committee.
(1)At the time of the appointment by the Council of the members of a Select Committee the number of members whose presence shall be necessary to constitute a meeting of the Committee shall be fixed by the Council.(2)If at the time fixed for any meeting of the Select Committee, or if at any time during any such meeting, the quorum of members fixed by the Council is not present, the Chairman of the Select Committee shall either suspend the meeting until the quorum is present or adjourn the Committee to some future day.(3)Where the Select Committee has been adjourned in pursuance of sub-rule (2) on two successive dates fixed for meeting of the Committee, the Chairman of the Select Committee shall report the fact to the Council through the Chairman of the District Council.(4)In the case of an adjourned meeting of the Select Committee no quorum shall be required.(5)Either Secretary to the Executive Committee or the Secretary to the District Council shall be the Secretary of the Select Committee.
