(1)Unless the articles of the company provide for a larger number,—(a)in case of a public company,—(i)five members personally present if the number of members as on the date of meeting is not more than one thousand;(ii)fifteen members personally present if the number of members as on the date of meeting is more than one thousand but up to five thousand;(iii)thirty members personally present if the number of members as on the date of the meeting exceeds five thousand;(b)in the case of a private company, two members personally present, shall be the quorum for a meeting of the company.
