Section 5 in M.P. Farmers' Organisation Rules, 1999
5. Quorum for the General Body.
(1)The quorum for a meeting shall be not less than one-third of the total members of the concerning organisation.(2)If there is no quorum for the meeting it shall stand adjourned and be convened on such date and time as the Managing Committee may determine. At such adjourned meeting no quorum shall be necessary and the members present may transact the business for which the meeting was called.(3)In a 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 Chairperson/President or the majority decision of the members present in the meeting.
