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[Cites 0, Cited by 1] [Section 141(2)] [Section 141] [Entire Act]

State of Karnataka - Subsection

Section 141(2)(c) in Karnataka Panchayat Raj Act, 1993

(c)[One-half] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.] of the total number of members of the Taluk Panchayat shall form a quorum for transaction of business at a meeting of the Taluk Panchayat. If at the time appointed for the meeting a quorum is not present, the person presiding shall, wait for thirty minutes and if within such period there is a quorum proceed with the meeting; but if within such period there is no quorum the person presiding shall adjourn the meeting to such hour on some future day as he may fix. He shall similarly adjourn the meeting at any time after it has begun if his attention is drawn to the want of a quorum. At such adjourned meeting at which there is quorum the business which would have been brought before the original meeting shall be transacted.