Section 17 in Haryana Apartment Ownership Rules, 1987.
17. Adjourned Meetings. - If any meeting of owners cannot be organised because a quorum has not attended, the owners who are present, may adjourn the meeting to a time not less than forty-eight hours from the time the original meeting was called. If at such adjourned meeting also, no quorum is present the owners present in person being not less than two shall form a quorum.
