Section 30(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)[ If within one hour from the time appointed for the meeting, a quorum is not present, the meeting shall stand adjourned to such suitable time on the same day, as the Chairman or in his absence the Vice-Chairman and in the absence of both, the Secretary may declare in the meeting so adjourned provided that.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.](a)[ a quorum of one fifth or thirty; whichever is less; of the total number of members on the date of the meeting, so adjourned shall be necessary.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.](b)that a meeting which has been called on requisition under clause (a) of sub-section (1) of section 33 shall not be adjourned but dissolved, and(c)the meeting where the quorum declines after its proceedings have started shall be deemed to be a meeting with appropriate quorum.
