Section 64(6) in The Chhattisgarh Motor Vehicles Rules, 1994
(6)The quorum to constitute a meeting of the Regional Transport Authority shall be the Chairman of that Authority and one other member (whether official or non-official). If within half an hour from the lime appointed for the meeting quorum is not completed, the meeting shall be adjourned to such day and at such time and place as the Chairman or the acting Chairman nominated under sub-rule (7) may appoint; and no quorum is necessary for holding the adjourned meeting.
