Section 28(2) in The Orissa Co-operative Societies Rules, 1965
(2)If within half an hour from the time appointed for the meeting a quorum is not present, the meeting shall stand adjourned ordinarily to the same day in the next week at the same time and place :Provided that -(i)no quorum shall be necessary at a meeting adjourned in accordance with this Sub-rule; and(ii)[ a meeting which has been called [on requisition of members] [Substituted by S.R.O.No. 1127-dated 18.8.1978.] under Sub-Section (1) of Section 30 or a meeting which has been called for amendment of Bye-Laws under Rule 14 shall not be adjourned but dissolved for want of quorum.]
