Section 55 in Haryana Municipal Corporation Act, 1994
55. Quorum.
(1)The quorum necessary for the transaction of business at a meeting of the Corporation shall be one-third of the total number of members.(2)If at any time during a meeting of the Corporation there is no quorum it shall be the duty of the Mayor or the person presiding over such meeting either to adjourn the meeting or to suspend the meeting until there is a quorum.(3)Where a meeting has been adjourned under sub-section (2), the business which would have been brought before the original meeting if there had been a quorum present thereat, shall be brought before, and may be transacted at an adjourned meeting, whether there is quorum present or not :Provided that notice of an adjourned meeting under sub-sections (2) and (3) shall be given to all members.
