(1)Notwithstanding anything contained in these rules the quorum for a meeting under rule 118 shall be more than one-half of the total number of members of the general body and the proposal of the Registrar shall be considered to have been passed only if it has a majority support of two-third members present.(2)The Registrar may dispense with the requirement of obtaining the opinion of the general body of a cooperative society under the proviso to sub-section (1) of Section 35 under the circumstances mentioned below-(a)Where the records of the society pertaining to membership are incomplete or are not available;(b)Where a meeting was called, but could not be held for want of quorum;(c)Where the Society has not sufficient funds to meet the expenditure of holding a meeting of the general body;(d)Where a meeting was called, but could not proceed with its business on account of disorder.(3)Where the Registrar dispenses with the requirements of obtaining the opinion of the general body of the society under sub-rule (2) he shall record the fact together with reasons for dispensing with the opinion of the general body.]
