Section 76(4A) in Haryana Panchayati Raj Election Rules, 1994
(4A)2/3rd of the total members of the Panchayat Samiti for the time being holding office, shall form a quorum for the first meeting called under sub- section (1) of Section 60. If there is no quorum at such first meeting, the presiding authority shall adjourn the meeting to such time on the following day or such further day as he may decide and no quorum shall be required for such adjourned meeting.] [Substituted by Haryana Gazette LSP III dated 4.2.1995.]
