Section 27(2) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(2)No business shall be transacted at a meeting of a committee for a [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 provisions of the Act or the rules made thereunder, to be transacted by a special resolution and one-third of such member in any other case.
