Section 26 in Tamil Nadu Non-Trading Companies Rules, 1981
26. Quorum for the meeting.
(1)Unless the Articles of Association of the company provide otherwise, five members belonging to the class present in person or by proxy in the case of a pubic company other than a pubic company which has become such by virtue of section 43-A and two members personally present in the case of any other company, shall be the quorum for a meeting of the class and the provision of sub-rules (2), (3) and (4) shall apply with respect thereto.(2)If within half an hour from the time appointed for holding the meeting, a quorum is not present, the meeting, if called upon the requisition of members, of the class shall stand dissolved.(3)If any other case, the meeting shall stand adjourned to the same day in the next week, at the same time and place, or to such other day and at such other time and place as the board of directors may determine.(4)If at the adjourned meeting also, a quorum is not present within half an hour from the time appointed for holding the meeting, the members present shall be the quorum.
