(1)The Board shall have an office at the headquarters of the State Government and shall meet at such time and place, and every meeting of the Board shall be summoned in such a manner, as may be provided by regulations :Provided that until regulations are made, it shall be lawful for the Secretary to summon a meeting of the Board at such time and place as he may deem expedient by a letter addressed to each member on a clear notice of fifteen days.(2)[ No business shall be transacted at any meeting of the Board unless at least three members are present :] [Substituted vide Orissa Gazette Extraordinary No. 1113/19-9-1994-Notification No. 12935-Legislative/19-9-1994-O. A. No. 16 of 1994.]Provided that in an adjourned meeting, all business postponed for want of quorum at the original meeting may be transacted, if not less than three members attend such meeting.
