Section 24 in The Assam Co-operative Societies Rules, 1953
24. Quorum of meetings of general assembly.
- (i) Unless otherwise provided in the bye-laws the quorum of a meeting of the general assembly shall be one-fifth of the total number of members existing as such as on the date of issue of the notice of the meeting or one hundred, whichever is less.(ii)No business shall be transacted at any meeting of the general assembly unless there is a quorum at the time when the business of the meeting is due to commence.(iii)If within shelf an hour from the time fixed for the meeting of the general assembly a quorum is not present, the meeting shall stand adjourned ordinarily on the same day in the next week at the same time and place but the Chairman of the meeting may, however, decide to adjourn the meeting to a date not later than fourteen days or as may be provided in the bye-laws of the society :Provided that a meeting of the general assembly which has been called on the requisition of members under clause (c) of sub-section (1) of Section 33 shall not be adjourned but dissolved.(iv)If at any time during a meeting of the general assembly attendance of members falls below the quorum as prescribed above, the Chairman of the meeting on his attention being drawn to the fact or on his own initiative may adjourn the meeting to such a date, time and place as he may think convenient, and the business to be transacted at this meeting shall be disposed of in the usual manner at the adjourned meeting even without a quorum.
