Section 13(4) in The Western Orissa Development Council Act, 2000
(4)The quorum necessary for the transaction of business of a meeting of the Council shall be [not less than one-third of the members] [Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.] excluding the Chief Executive Officer, and the matters required to be decided by the Council shall be decided by the majority of votes of the members present and voting.
