Section 14 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
14.
If within an hour, after the time appointed for a meeting, the quorum is not present, the meeting shall stand adjourned, to some future day, to be appointed by the Chairman unless all the members present agreed to wait longer and at least seven days notice of such adjourned meeting as prescribed under Rule 5 shall be given. The adjourned meeting shall be convened within fourteen days from the date of adjournment.The members present at such adjourned meeting shall form a quorum whatever their number may be.
