Section 5(2) in The Orissa Grama Panchayats Act, 1964
(2)(a)The quorum for the meetings of the Grama Sasan (hereinafter referred to as 'the Grama Sabha') shall be one-tenth of the members of the Grama Sasan.(b)In the event of there being no quorum at any Grama Sabha it shall stand adjourned to a future day of which notice shall be given in the prescribed manner and no quorum shall be necessary for any such adjourned meeting.
