Section 26(3) in West Bengal Co-operative Societies Rules, 2011
(3)The business to be transacted in the adjourned meeting shall be the same as in the agenda of the original meeting and no fresh notice is necessary for such adjourned meeting :Provided that no quorum shall be necessary at an Annual or Half-yearly or Special General Meeting which had been adjourned under sub-rule (2) :Provided further that a Special General meeting which had been called on requisition under clause (b) of sub-section (1) of section 31 shall not be adjourned but be dissolved.
