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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(2)The quorum for the meeting of the Samiti shall be by more than half of the total members of the Samiti. The meeting shall be adjourned for want of quorum. The adjourned meeting shall be held at the same place after half an hour for which quorum shall be necessary. In case of no quorum a next date shall be fixed.