Section 58(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(2)The Rules may provide for,-(a)giving of notice of meeting to the members of each authority, of the dates of meeting and of the business to be transacted at the meetings and also for keeping a record of the proceedings of meetings;(b)the procedure to be followed at meetings and the number of members required to form the quorum for meetings; and(c)all matters solely concerning such authority and not provided for by this Act, or the Regulations.
