(1)Subject to other provisions of this Act, the quorum necessary for transaction of business shall, -(a)in the case of an ordinary meeting, be one-third, and(b)in the case of a special meeting, be one-half of the total number of members of the Municipality actually serving at the time, excluding the nominated members :Provided that the quorum necessary of a meeting for the removal of the Mayor under Section 27 or of the President under Section 44, shall be one-half of the total number of members serving at the time, excluding the nominated members.
