Section 60(3B) in The Karnataka Souharda Sahakari Act, 1997
(3B)The quorum for a meeting of the board shall be as specified in the bye-laws but shall not be less than the number next to fifty per cent of the strength of the board. If there is no quorum at the time of transacting any business in any meeting of the board, such business shall not be transacted.] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.]
