Section 198 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
198. Quorum.
(1)The quorum to constitute a meeting of the Committee shall, unless otherwise specified in the rules, be as near as may be one-third of the total number of members.(2)If at any time fixed for any meeting of the Committee, or if at any time during any such meeting there is no quorum the Chairman of the Committee shall either suspend the meeting until there is a quorum or adjourn the meeting to some future day.(3)When the Committee has been adjourned in pursuance of Sub-rule (2) on two successive dates fixed for meeting of the Committee, the Chairman shall report the fact to the Assembly :Provided that where a Committee has been appointed by the Speaker, the Chairman shall report the fact of such adjournment to the Speaker.
