Section 19 in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
19. Quorum for the general body.
(1)At all meetings of the general body, the quorum shall be one-third of the members and all resolutions shall be carried by a majority of the members present and voting.(2)If there is no quorum for the meeting, the meeting shall be adjourned and re-convened again at a date and time not later than three days of the original meeting date.(3)For the adjourned general body meeting, no quorum is required and resolutions would be carried by a majority of the members present and voting.(4)At a requisitioned general body meeting, the items specified in the agenda alone shall, normally, be discussed. Any other subjects will be discussed with the express permission of the Chairman/President or the majority decisions of the members present in the meeting.
