Section 62 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
62. Quorum of General meeting.
- The quorum for a meeting of the General Assembly shall be fifteen or one more then half of the total number of members on the list at the time, whichever is less. If at the hour fixed for a meeting of the General Assembly a quorum is not present, the Chairman shall, if the meeting has been called at the requisition of the members, dissolve it, but in any other case it shall stand adjourned to a date not less than seven days and not more that fourteen days later as may be decided by the Chairman and the business to be transacted at the adjourned meeting shall be the same as that proposed for the original meeting. At least seven days notice of such adjourned meeting, specifying the date, hour and place shall be sent to all members of the General Assembly provided that no business transacted at an adjourned meeting shall be deemed invalid on account of non-receipt of the notice by a member adjourned General Meeting may be held even with a quorum.
