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State of Andhra Pradesh - Section

Section 12 in A.P. Farmers Organisation Rules, 1997

12. Quorum for the General Body.

- (i) At all the meetings of the General Body, the quorum shall be 1/3rd of the members and all resolutions shall be carried by a majority of the members present and voting;
(ii)If there is no quorum for the meeting, the meeting shall be adjourned and be convened again at a date and time not later than two days of the first/original meeting;
(iii)For the adjourned General Body Meeting, no quorum is required and resolutions would be carried by a majority of the members present and voting; and iv) At a requisitioned General Body Meeting, the items specified in the agenda alone will be discussed. No other subjects will be discussed without the express permission of the Chairman/President or the majority decision of the members present in the meeting.