Section 56(3) in The Small Industries Development Bank Of India (General Regulations), 2000*
(3)In any other case, the meeting shall stand adjourned to the same day in the next week, at the same time and place or to such other day and such other time and place as the Chairman of the meeting may determine. If at the adjourned meeting a quorum is not present within half an hour from the time appointed for holding the meeting, the shareholders who are present in person or by proxy or by duly authorised representative at such adjourned meeting shall be quorum and may transact the business for which the meeting was called:Provided that no annual general meeting shall be adjourned to a date later than the date within which such annual general meeting shall be held in terms of section 20-F of the Act and if adjournment of the meeting to the same day, in the following week would have this effect, the annual general meeting shall not be adjourned but the business of the meeting shall be commenced within one hour from the time appointed for the meeting if the quorum is present or immediately after the expiry of one hour from that time and those shareholders who are present in person by proxy or by duly authorised representative at such time shall form the quorum.
