Section 32(8) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(8)If at any time in a meeting there is no quorum the presiding authority shall adjourn it to such time or date as it thinks fit and announce the same at once; and the business set down for the meeting shall be brought forward at the subsequent meeting whether at such meeting there is a quorum or not.
