Section 48 in The Delhi Co-operative Societies Rules, 2007
48. Quorum of a general body meeting.
(1)Notwithstanding any thing contained in the bye-laws, the quorum for a general body meeting shall be one third of the total number of members subsisting as such on the date of notice of the meeting;Provided that in case of a Society having membership of thirty or less than thirty members, then quorum shall be minimum of ten members.(2)No business shall be transacted at any general body meeting unless there is a quorum at a time where the business of the meeting is due to commence.(3)If within half an hour from the time appointed for the general body meeting, the quorum is not present, the General body meeting shall stand adjourned for fifteen minutes on the same day, which should be specified in the notice calling the general body meetingProvided that at the adjourned meeting, no quorum shall be necessary:Provided further if the general body meeting is called upon at the requisition of the members of the cooperative society (not the Registrar) it shall stand dissolved.
