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52. Adjournment of meeting in the absence of quorum. (1) No business shall be transacted at a meeting unless a quorum of one-third of the total number of Councillors of a Nagar Panchayat, or a Council be present: Provided that in cases where the total number of Councillors of a Nagar Panchayat or a Council is not divisible by three, the total number shall be increase by such minimum number as to make the total number divisible by three. (2) If there be no quorum present at a meeting the Chairperson or in his absence theVice-Chairperson shall adjourn the meeting to such hour of any future day as he may reasonably fix. A notice of such adjournment shall be fixed upon a notice board in the municipal office, and the business which would have been brought before the original meeting, has there been a quorum thereat, shall be brought before the adjourned meeting and may be disposed of at such meeting or at any subsequent adjournments thereof whether there be a quorum present or not. (3) A notice of adjournment exhibited in the notice board of the municipal office on the day on which the meeting is adjourned, shall be sufficient notice of the subsequent meeting.    |
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