Section 53(1) in Karnataka Panchayat Raj Act, 1993
(1)The quorum for a meting of the Grama Panchayat shall be [one-half] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.] of the total number of members. If at the time appointed for the meeting a quorum is not present 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. He shall similarly 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 . A notice of the meeting so fixed shall be pasted in the office of the Grama Panchayat. The business which could not be considered at the meeting so postponed 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.[Provided that if any meeting called for the purposes of election of Adhyaksha or Upadhyaksha is adjourned to the following day or to a future day for want of quorum, it shall not be necessary to have a quorum for such adjourned meeting.] [Inserted by Act 17 of 1996 w.e.f. 23.9.1996.]
