Section 47(iii) in The Orissa State Financial Corporation General Regulations, 2003
(iii)In other case the meeting shall stand adjourn to the same day in the next week at the same time and place or such other day and such other time and place as the Chairman of the meeting may determine. If at the adjourned meeting, a quorum is not present, within thirty minutes from the time appointed for holding the meeting, the shareholders who are present in person or by proxy or by duly authorised representative at such adjourned meeting shall be quorum and may transact the business for which the meeting was called.
