Section 5 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
5. Quorum at meeting.
(1)Five members shall constitute quorum at a meeting of the Committee.(2)If quorum at a meeting of the Committee is not complete within half an hour of the schedule time of the meeting, or if it falls short while the meeting is continuing, it shall be deemed to have been adjourned for the next working day at the same time and place for which no separate notice shall be given.(3)No business shall be transacted at a meeting of the Committee unless there is a quorum.(4)If a meeting has been adjourned for want of a quorum, no quorum shall be necessary for the adjourned meeting for transacting business.(5)If any member fails to attend three consecutive meetings without leave of the Committee, it shall amount to a misconduct and negligence on his part. The Committee may proceed to take action against him under Section 50 of the Act.
