Section 669 in Rules of the High Court of Judicature for Rajasthan, 1952
669. Quorum.
(1)A meeting may not act for any purpose except for the adjournment of the meeting unless there are present there at in person at least three creditors, or contributories entitled to vote.(2)If within half an hour from the time appointed for the meeting a quorum of creditors or contributories is not present, the meeting shall be adjourned to the same day in the following week at the same time and place, or to such other day as the Chairman may appoint, not being earlier than seven or later than fourteen days. At such adjourned meeting two creditors or contributories present in person shall form a quorum and may transact the business for which meeting was convened.
