230. Quorum and adjournment of proceedings at meetings.
- A quorum for any meeting shall be one-third of the total number of members of the Grama Panchayat. If at a meeting of the Grama Panchayat a quorum is not present, the Sarpanch, the Naib-Sarpanch or the member presiding shall adjourn the meeting until such other day as he thinks fit, of which not less than three clear days' notice shall be given as prescribed in Rule 228. At such adjourned meeting the members present, whatever their number may be shall form the quorum.
