Section 4(10) in West Bengal Apartment Ownership Bye-laws, 1974
(10)If within half an hour from the time appointed for the meeting there is no quorum, the meeting shall stand adjourned ordinarily to the same day on the next week to be held at the same place and time and the fact of the adjournment shall be notified at the office of the Association or at any other conspicuous place within the compound of the apartment building or estate:Provided that no quorum shall be necessary at an adjourned meeting.
