(1)Quorum for a meeting, not otherwise provided, shall be 2/5th of the existing strength of the Committee.(2)Quorum of a meeting at which the annual budget of the Committee is to be considered shall not be less than 2/3rd of the existing strength of the Committee.(3)If quorum at a meeting of the Committee is not complete within half-an- hour of the scheduled time of the meeting, or if it falls short while the meeting is continuing it shall be deem to have been adjourned.(4)If a meeting called in accordance with these bye-laws cannot be held for want of quorum, no quorum shall be necessary in the next meeting called for transacting the same business.(5)If any member fails to attend three consecutive meetings without reasons that are beyond his control, the Chairman shall forthwith report the matter to the Board.
