Section 8(3) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
(3)The Chairman of the Board of Trustees and in his absence one of the Housing Board of Trustees present shall preside at every meeting. In the absence of Housing Board Trustee, the Trustees present shall elect one of the members to preside over the meeting and the person so elected shall exercise all the powers of the Chairman of Quorum and disposal of business.
