Section 28(3) in The Orissa Co-operative Societies Rules, 1965
(3)If at any time during the meeting sufficient members are not present to form quorum the President, on his attention being drawn to this fact, shall adjourn the meeting to such convenient date, time and place he may fix and the business to be transacted at this meeting shall be disposed of in the usual manner at the adjourned meeting even if no quorum is then present.
