Section 58 in Mizoram Cooperative Societies Act, 2006
58. Minimum Quorum to hold meetings.
(1)Board Meeting: The management committee shall conduct its official business only if it has a minimum quorum of more than fifty percent of the total members of the management committee as provided under law or bye-laws. Any such meeting held without fulfilling the said quorum shall be considered invalid and the decisions take in such meeting without the required quorum shall not have legal force or validity or binding.(2)General Body Meeting: The general body meeting shall conduct its official business only if it has a minimum quorum of one-fourth of the total members of the general body. Any general body meeting held without fulfilling the said quorum shall e considered invalid and the decisions taken in such meeting shall not have legal force or valid or binding.
