Section 6 in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010
6.
No business shall be transacted in any meeting of the Committee unless there is a quorum of at least-(a)Four members in the case of an ordinary meeting and a quorum of six members in the case of an emergency meeting of Municipal Corporation.(b)Three members in the case of an ordinary meeting and four members in the case of emergency meeting of the Municipal Council.(c)Three members in the case of ordinary meeting and four members in the case of an emergency meetings of Nagar Panchayat.If quorum is not available within half an hour of the time fixed for the meeting, the Chairman may adjourn the meeting to another date and time and no quorum shall be necessary for an adjourned meeting.
