Section 45(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(1)The first meeting of the Panchayat held for the purpose of holding elections under this Chapter shall not be valid unless majority of the Panches is present but where the first meeting is not held for want of majority, the quorum for the adjourned meeting shall be oneforth of the total number of Panches.
