Section 52 in The Rajasthan District Boards Act, 1954
52. Quorum.
(1)The quorum necessary for the transaction of business which is required to be transacted by special resolution shall be one-half of the total number of members of the Board for the time being.(2)The quorum necessary for the transaction of any other business shall be one-third of such total number of members.(3)When 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 the business postponed for want of the prescribed quorum shall be transacted on such date or in the event of a further adjournment of the meeting to a subsequent date, on such subsequent date, notwithstanding any deficiency in the number of members present.(4)Whenever the business to be transacted at a meeting is partly such as to require the quorum prescribed by sub-section (1) and partly such as to require the quorum prescribed by sub-section (2) and the former class of business has to be postponed for want of the prescribed quorum, it shall not be necessary also to postpone the latter class of business if the quorum necessary for its transaction is present.
