Section 24 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
24. Quorum At A General Meeting.
(1)Unless otherwise provided in the bye-laws, the quorum for a general meeting shall be one fifth of the total number of members of the Multi State Co-operative Society.(2)No business shall be transacted at any general meeting unless there is a quorum at the time when the business of the meeting is due to commence.(3)If within half an hour from the time appointed for the meeting aquorum is not present, the meeting shall stand adjourned :Provided that a meeting which has been called on requisition of the members shall not be adjourned but dissolved.(4)If at any time during the meeting sufficient number or members are not present to form the quorum, the Chairman or the member presiding over the meeting on his own, or on his attention being drawn to this fact, shall adjourn the meeting and the business that remains to be transacted at this meeting, if any, shall be disposed of in the usual manner at the adjourned meeting.(5)Where a meeting is adjourned under sub-rule (3) or sub-rule (4), the adjourned meeting shall be held either on the same day or on such date, time and place as may be decided by the Chairman or the member presiding over the meeting.(6)No business shall be transacted at any adjourned meeting other than the business on the agenda of the adjourned meeting.(7)No quorum shall be necessary in respect of an adjourned general meeting.
