Section 37 in The Chhattisgarh Co-operative Societies Rules, 1962
37. Quorum for general meeting.
- [(1) Unless otherwise provided in the bye-laws of a society the quorum for general meeting shall be 1/10 or 50 of the total number of members on the date of the notice of the meeting.] [Substituted by notification No. F-5-4-88-XV-1, dated 28-6-88.](2)No business shall be transacted at any meeting unless there is a quorum at the time when the business of the meeting is to commence.(3)[ If within half an hour from the time fixed for the meeting, no quorum is formed, meeting unless otherwise stated in the notice for calling the meeting, shall be adjourned by the President to such date, time and place as he may announce and no quorum shall be necessary for the adjourned meeting and only those agenda items shall be discussed, which were circulated to the members along with the notice in the adjourned meetings:Provided that the meeting which has been called on the requisition of members, under sub-section (1) of Section 50 shall not be adjourned but dissolved.] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.](4)[* * *] [Omitted by notification No. F-5-7-94-XV-1, dated 21-7-95.]
