Section 28 in The Orissa Co-operative Societies Rules, 1965
28. Quorum of General Meeting.
(1)The quorum of a General Meeting shall be fixed in the Bye-Laws. No business shall be transacted at any meeting unless there is quorum.(2)If within half an hour from the time appointed for the meeting a quorum is not present, the meeting shall stand adjourned ordinarily to the same day in the next week at the same time and place :Provided that -(i)no quorum shall be necessary at a meeting adjourned in accordance with this Sub-rule; and(ii)[ a meeting which has been called [on requisition of members] [Substituted by S.R.O.No. 1127-dated 18.8.1978.] under Sub-Section (1) of Section 30 or a meeting which has been called for amendment of Bye-Laws under Rule 14 shall not be adjourned but dissolved for want of quorum.](3)If at any time during the meeting sufficient members are not present to form quorum the President, on his attention being drawn to this fact, shall adjourn the meeting to such convenient date, time and place he may fix and the business to be transacted at this meeting shall be disposed of in the usual manner at the adjourned meeting even if no quorum is then present.(4)The business to be transacted in the adjourned meeting shall be the same as in the agenda of the' original meeting and fresh notice is necessary for such adjourned meeting.
