Section 97(b) in The U.P. Co-operative Societies Rules, 1968
(b)The quorum for a meeting under sub-section (4) of Section 16 shall be one-third of the total number of members of the general body and where meeting is adjourned for want of such quorum, the adjourned meeting may be held with the permission of the Registrar with the reduced quorum of one-fifth only:
