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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2) in The Orissa Veterinary Council Rules, 1997

(2)If, at the time appointed for a meeting there is no quorum then the meeting shall not commence until there is a quorum, and if even at the expiry of one hour from the appointed time there is no quorum the meeting shall stand adjourned to such future date and time in same quarter of the year as the President may appoint ;Provided that if the required quorum is not available in such meeting, the meeting shall not be adjourned for want of quorum again and shall be held same day after the expiry for thirty minutes without consideration of any quorum.