Section 12 in The Assam Agricultural Produce Market Act, 1972
12. Calling of meetings and quorum.
(1)No business shall be transacted at any meeting of the market committee unless-(a)such meeting it called by the Secretary under the direction of the Chairman or Vice-Chairman, as the case may be, or as may be required on a requisition by the members as prescribed, and(b)a quorum is present.(2)The quorum referred to in sub-section (1) shall be one-third of tire total number of members of the market committee. If at any meeting the prescribed quorum is not present the meeting shall stand adjourned to some future day to be appointed by the Chairman, Vice-Chairman or any.member who may preside at the meeting, as the case may be. The members present at such adjourned meeting shall form a quorum whatever their number may be.
