Section 669(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)If within half an hour from the time appointed for the meeting a quorum of creditors or contributories is not present, the meeting shall be adjourned to the same day in the following week at the same time and place, or to such other day as the Chairman may appoint, not being earlier than seven or later than fourteen days. At such adjourned meeting two creditors or contributories present in person shall form a quorum and may transact the business for which meeting was convened.
