Section 30 in Himachal Pradesh Co-Operative Societies Rules, 1971
30. Quorum of General Meeting.
- [(1) The quorum for general meeting shall be one third of the total number of members or 50 whichever is less if the membership is upto 500 members and one third of the total number of members or 100 whichever is less if the membership is above 500 on the date of notice of the meeting.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.](2)No business shall be transacted at any meeting unless there is a quorum at the time when the business of the meeting is due to commence.(3)[ If within one hour from the time appointed for the meeting, a quorum is not present, the meeting shall stand adjourned to such suitable time on the same day, as the Chairman or in his absence the Vice-Chairman and in the absence of both, the Secretary may declare in the meeting so adjourned provided that.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.](a)[ a quorum of one fifth or thirty; whichever is less; of the total number of members on the date of the meeting, so adjourned shall be necessary.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.](b)that a meeting which has been called on requisition under clause (a) of sub-section (1) of section 33 shall not be adjourned but dissolved, and(c)the meeting where the quorum declines after its proceedings have started shall be deemed to be a meeting with appropriate quorum.(4)In the general meeting of a society where the Government is not a shareholder, the nominee of the Registrar shall be called to observe the proceedings of such a meeting.
