Section 32(2) in The City of Panaji Corporation Act, 2002
(2)If at any meeting there are at any time not sufficient members present to form a quorum, the President 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.
