Section 44(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)[The quorum for a meeting of Zila Panchayat and Janpad Panchayat shall be one-third, and for a meeting of Gram Panchayat shall be one-half, of the members constituting the concerned Panchayat for the lime being.] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] If there be no quorum present at a meeting, the presiding authority shall, adjourn the meeting to such date and hour as may be fixed by it. A notice of the meeting so fixed shall be pasted in the office of the Panchayat. No quorum shall be necessary, for such postponed meeting, and no new subject for consideration may be brought before such meeting.
