Section 60(10) in The Maharashtra Cooperative Societies Rules, 1961
(10)If the general meeting cannot be held for want of quorum, if shall be adjourned to a later hour on the same day as may have been specified in the notice calling the meeting or to a subsequent date not earlier than seven days and at such adjourned meeting the business on the agenda of the original meeting shall be transacted whether there is a quorum or not.
