Section 16 in Haryana Registration and Regulation of Societies Rules, 2012
16. Quorum for the Meetings.
- Sub-section (3) of Section 29 of the Act provides for the quorum for meetings of the General Body/ Collegium to be not les than 40% of the total members of the Society. In case the minimum stipulated quorum is not present in the meeting of the General Body/ Collegium so convened, the meeting shall be adjourned to another date, of which a proper notice shall be issued.
