Section 24 in The Maharashtra Electricity (Supply) Rules, 1963
24. Quorum.
- The quorum for a meeting of the Council shall be one-third of the other members of the Council appointed by the Government under sub-section (2) of section 16.[If, within half-an-hour of the time appointed for the meeting, the quorum is not present, then the meeting shall stand adjourned to such day, lime and place as the Chairman shall determine. If, at such adjourned meeting, the quorum is not present, then within half-an-hour from the time appointed for holding the adjourned meeting, those members who are present shall constitute the quorum and may transact the business for which the meeting is called.] [Added by G. N. of 2.7.1975.]
