Section 30(4) in The Karnataka Souharda Sahakari Act, 1997
(4)[ The quorum for a general meeting shall be as specified in the bye-laws, but shall not be less than [ten percent or one thousand members eligible to vote whichever is less] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.] of the members eligible to vote at the meeting and the quorum for a representative general meeting shall not be less than sixty percent of the representatives eligible to vote at the meeting. If there is no quorum at the time of transaction of any business in any general meeting, such business shall not be transacted.
