Section 47(iii) in The Rajasthan Financial Corporation General Regulations, 2002
(iii)In other case the meeting shall stand adjourned to the same day in the next week at the same time and place, and if at such adjourned meeting, a quorum is not present, the shareholders who are present in person or by proxy or by duly authorised representative shall form a quorum and may transact the business for which the meeting was called:
