Section 9 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
9. Quorum.
(1)No business shall be transacted at a meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] unless there be present at least one-half of the total number of members for the time being where the business is required under any provision of the Act or the rules made thereunder to be transacted by a social resolution and one-third of such members in any other case.(2)If a meeting is adjourned for want of quorum no quorum shall be necessary for the adjourned meeting but a fresh notice in writing of the meeting shall be given.
