Section 101 in The U.P. Co-operative Societies Rules, 1968
101.
If within half an hour of the time appointed for the meeting, the quorum is not complete, the meeting may be adjourned in accordance with the provisions of bye-laws of the society:Provided that if the meeting has been called on the requisition of the members or of the delegates, and if the requisite quorum is not complete within an hour of the time appointed for the meeting, the meeting may be dissolved.
