(7)The quorum in a meeting for election shall be equivalent to half the total number of Goshalas in the State or fifteen trustees each representing one Goshala, whichever is less. If in any such meeting there is no quorum present the Director or the officer authorised by him to preside over the meeting shall adjourn the meeting to the same date of the succeeding month at the same place and time. Notice of such adjourned meeting shall be issued in the same manner as provided in Sub-rule (1). No quorum shall be required in such adjourned meeting.
