(1)At all the meetings of the General Body, the quorum shall be ⅓rd of the members and all resolutions shall be carried by a majority of the members present and voting.(2)If there is no quorum for the meetings, the meeting shall be adjourned and be convened again at a date and time not later than two days of the first meeting;(3)For the adjourned General Body meeting, no quorum is required and resolutions would be carried by a majority of the members present and voting; and(4)At a requisitioned General Body meeting, the items specified in the agenda alone will be discussed. No other subject will be discussed without the express permission of the President or the majority decision of the members present in the meeting.
