Section 4 in The Orissa Bhoodan and Gramdan Rules, 1972
4. Meetings of the Samiti.
(1)The Samiti shall ordinarily meet once in every month for transaction of its business at such place and time as the Secretary, in consultation with the Chairman, may fix.(2)The Secretary shall ordinarily give ten clear days' notice to the members for holding of a meeting.(3)The quorum for such meeting shall be four including the Chairman:Provided that if the quorum is wanting at any meeting, it shall be adjourned to such other date as may be fixed by the Chairman to which the agenda of the adjourned meeting shall be carried over and, the rule of quorum shall have no application for the adjourned meeting.
