Section 33 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
33. Quorum.
(1)At all the meetings of the General Body, the quorum shall be ten per cent. of the total number of members for Water Users' Association at Minor Level and fifty per cent. of total number of the Water Users' Association at Upper Level and all resolutions shall be carried by a majority of the members present and voting.(2)If there is no quorum for the meeting, the meeting shall be adjourned and be convened again on a date after seven days of the original meeting at the same place and time.(3)For the adjourned General Body meeting, no quorum is required and resolution shall be carried by a majority of the members present and voting.(4)At a General Body meeting, the items specified in the agenda shall be discussed and no other subjects will be discussed without the permission of the Chairperson.
