Section 5 in Haryana Municipal Business Bye-laws 1981
5. Quorum [Section 31 (c)].
(1)The quorum necessary for the transaction of business at an ordinary meeting of a committee shall be one-third of the members of the committee actually serving at the time but shall not be less than three.(2)The quorum necessary for the transaction of business at a special meeting of a committee shall be one-half of the number of the members of the committee actually serving at the time, but shall not be less than three.
