Section 31 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
31. Quorum for The Meetings.
- The quorum shall be present with at least one third number of the total number of the members of Zila Parishad for transacting business at a meeting of Zila Parishad. If, at the time appointed for the meeting, a quorum is not present, the presiding member shall wait for one hour and if within this period the quorum is present the meeting will proceed on but if within such period also, the quorum is not present, the presiding member shall adjourn the meeting to such time on the following day or such future day as he may fix. He may adjourn the meeting at any time after it has begun if his attention is drawn to want of quorum.
