Section 116(5) in The Punjab Panchayati Raj Act, 1994
(5)Majority of the total number of members in office of the Panchayat Samiti shall form a quorum for transacting business at a meeting of the Panchayat Samiti and at the time appointed for the meeting a quorum is not present, the person presiding shall wait for thirty minutes and if within such period there is no quorum he shall, proceed with the meeting but if within such period there is no quorum the person presiding shall adjourn the meeting to such hour on some future day as he may fix. He shall similarly adjourn the meeting at any time after it has begun if his attention is drawn to the want of quorum. At such adjourned meetings at which there is quorum the business which would have been brought before the original meeting shall be transacted.
