Section 9 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
9. Quorum.
(1)Except as provided in sub-rule (2). the quorum necessary for the transaction of any business shall be one-third of the total number of members for the time being of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].(2)The quorum necessary for the transaction of business, which is required to be transacted by a special resolution, shall be one-half of the total number of members for the time being of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].(3)If a meeting is adjourned or further adjourned for want of the quorum, no quorum shall be necessary for the adjourned or further adjourned meeting for the disposal of the postponed business.
