Section 24(1) in The Punjab Panchayati Raj Act, 1994
(1)The majority of Panches for the time being holding office shall form a quorum and if at the time appointed for the meeting, a quorum is not present-(a)the presiding authority shall wait for thirty minutes, and if within such period there is no quorum, the presiding authority shall adjourn the meeting to such time on the following day or such future day as he may fix;(b)similarly, the presiding authority after waiting for thirty minutes adjourn the meeting if, at any time, after it has begun attention is drawn to the want of a quorum and the business which could not be considered at the meeting postponed under clause (a) for want of quorum, shall be brought before and disposed of at the meeting so fixed or at any subsequent adjourned meeting at which there is a quorum.
