Section 41(3) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(3)Where it is necessary to postpone any business at a meeting for want of the prescribed quorum, the Chairman shall adjourn the meeting to another date and business postponed for want of the prescribed quorum shall be transacted on such other date notwithstanding any deficiency in the number of members present.
