Section 15 in The Orissa State Electricity (Supply) Rules, 1962
15. Conduct of business in the meetings of the Council.
(1)If there is no quorum within 15 minutes of the time appointed for the meeting, no meeting shall be held and the Chairman of the meeting may then and there adjourn the meeting to a specified date.(2)No further notice need be given for an adjourned meeting.(3)If at any time during the progress of the meeting after its commencement there is no quorum, it shall not be dissolved but shall continue to be held.(4)No quorum shall be necessary at an adjourned meeting.(5)No matter shall be considered at an adjourned meeting other than matters left over at the meeting from which the adjournment took place ; provided that the Chairman may bring or direct to be brought any new matter which in his opinion is urgent, before an adjourned meeting of the Council with or without notice.(6)Any point of order raised at a meeting shall be decided by, its Chairman and his decision shall be final.(7)No proceedings of the Council shall be invalid by reason merely of a vacancy or, vacancies existing in the Council or by reason of nonreceipt of the notice or the agenda paper : provided it was duly issued or by reason of any irregularity in the conduct of the business of the meeting.Explanation - A notice shall be deemed to be duly issued if it is sent within the prescribed time to the registered address of a member by post or by messenger.(8)Every member shall have one vote.(9)The Chairman of any meeting may direct any member of the Council whose conduct at the meeting in his opinion is disorderly, to withdraw and any such member so ordered shall be deemed to have withdrawn from the meeting even though in fact he may not withdraw.(10)In cases not expressly provided for in these rules for the conduct of a meeting the decision of the Chairman presiding at the meeting on all matters relating to the conduct of business at the meeting shall be final.
