Section 30 in The Tamil Nadu Apartment Ownership Rules, 1997
30. Quorum. - In all the meetings of the Board, one-third of total strength of the Managers shall constitute a quorum. If at any meeting of the Board, there be less than a quorum present, the majority of those present may adjourn the meeting and at such adjourned meeting the business which might have been transacted without further notice, provided there is a quorum.
