Section 30(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)The quorum necessary for the transaction of business at an ordinary meeting of a municipality shall be such number or proportion of the members of the municipality as may, from time to time, be fixed by the bye-laws, but shall not be less than three :Provided that, if at any ordinary or special meeting of a municipality a quorum is not present, the Chairman shall adjourn the meeting to such other day, as he may think fit, and the business which would have been brought before the original meeting if there had been a quorum present shall be brought before, and transacted at the adjourned meeting.
