Section 14(4) in The Punjab Apartment Ownership Rules, 1995
(4)In all the meetings of the Board one-third of the total strength of Directors, subject to the minimum of three Directors, shall constitute a quorum and if at any meeting no quorum is forth-coming then the meeting will stand adjourned to such other time, date and place as may be fixed by the President and no quorum shall be necessary for transaction of the same business. [Sections 20 and 38(2)(e).]
