Section 6(5) in The Orissa Grama Panchayats Act, 1964
(5)[ (a) The quorum for the meeting of the Palli Sabha shall be one-tenth of the members of the Palli Sabha.(b)In the event of there being no quorum at any Palli Sabha it shall stand adjourned to a future day for which notice shall be given in the prescribed manner and no quorum shall be necessary for any such adjourned meeting.]Provided that if any member of the Palli Sabha files a complaint either in writing or in person in the next meeting of the Grama Panchayat challenging that the proceedings have not been correctly recorded by the President, the Grama Panchayat may in its discretion, summon another meeting of the Palli Sabha, to consider the same issue or issues, to be held in the presence of a member of the Panchayat not connected with the Palli Sabha, duly authorised by the Panchayat in this behalf; and the recorded proceedings of this meeting, if duly countersigned by the said member of the Panchayat shall be taken to be final.
