Section 30 in The City of Nagpur Corporation Act, 1948
30. Quorum.
- [(1) The quorum to constitute a meeting of the Corporation shall if it is a special meeting be one-half, and if a general meeting be one-third, of the total number of Councillors] [Sub-section (1) was substituted for the original by Maharashtra 34 of 1965, Section 26.].(2)If at any meeting there are at any time not sufficient members present to form a quorum, the [President] [This word was substituted for the word 'Chairperson' by Maharashtra 26 of 1999, Section 15.] of the meeting shall adjourn it to such time or date as he thinks fit and announce the same at once; and the business set down for the meeting shall be brought forward in the usual manner at the subsequent meeting, or if the subsequent meeting should be adjourned, then at any meeting thereafter whether at such meeting there is a quorum or not.(3)No business other than the business fixed for the original meeting shall be transacted at any such subsequent meeting.(4)A notice of adjournment exhibited in the municipal office on the day on which the meeting is adjourned shall be sufficient notice of the subsequent meeting.
