Section 107(3) in The Orissa Development Authorities Rules, 1983
(3)If at any meeting quorum is not present, the presiding member shall, after waiting for thirty minutes, adjourn the meeting to such hours on the following or some other day as he may reasonably fix and a notice of such adjournment shall be affixed in the notice board of the office of the Art Commission, and the business which should have been brought before the original meeting had there been a quorum thereat, shall be brought before the adjourned meeting and may be disposed of at such meeting.
