Section 52 in Arunachal Pradesh Municipal Act, 2007
52. Quorum for Transaction of Business at a Meeting of Municipality and methods of deciding questions.
(1)The quorum necessary for the transaction of business at a meeting of the Municipality shall be one-fifth of the total number of Councillors.(2)If at any during a meeting of the Municipality there is no quorum, it shall be the duty of the person presiding over such meeting either to adjourn the meeting or to suspend the meeting until there is a quorum.(3)Where a meeting has been adjourned under sub-section (2), the business which would have been brought before such meeting shall be brought before, and may be transacted at, the adjourned meeting.(4)All matters required to be decided at a meeting of the Municipality shall, save as otherwise provided in this Act, be determined by a majority of votes of the Councillors present and voting.(5)The voting shall be by show of hands, provided that the Municipality may, subject to such regulations as may be made by it, resolve that any question, or class of questions, shall be decided by secret ballot.(6)At any meeting of the Municipality, where a poll is taken on a resolution before it, the votes of all the Councillors present who officer of such meeting, who shall declare such resolution to have been carried or lost, as the case may be, in accordance with the result of such poll.(7)At any meeting of the Municipality, unless a poll is demanded by at least one-tenth of the councillors present, a declaration by the presiding officer of such meeting that a resolution has been carried or lost in such meeting, and an entry to that effect in the minutes of the proceeding of such meeting shall, for the purposes of this Act, be conclusive evidence of the fact that such resolution has been carried or lost, as the case may be.
