Section 14 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
14. Adjournment of meeting.
(1)If within an hour after the time appointed for a meeting the required number of members to meet the quorum are not present, the meeting shall stand adjourned to some other day to be fixed by the President unless all the members present agreed to wait longer.(2)If the meeting shall stand adjourned to some other day fixed by the President at least seven clear days notice of such adjourned meeting as provided under Rule 5 shall be given to every member.(3)The members present at such adjourned meeting shall form the quorum whatever their number may be.
