Section 9 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
9.
(1)Four Trustees, out of whom at least one shall be form the member trustees, shall constitute a quorum at any meeting.(2)Every question considered at the meeting of the Board of Trustees shall be decided by a majority of votes. In the event of equality of vote, the Chairman of the meeting shall exercise a casting vote.(3)If at any meeting, the number of Trustees is less than the required quorum, the Chairman shall adjourn the meeting to a date not later than seven days from the date of original meeting with information to the Trustees of the date, time and place of adjourned meeting and it shall thereupon be lawful to dispose of all the business at such adjourned meeting irrespective of the quorum.(4)No act or proceeding of the Board of Trustees shall be deemed to be invalid by reason of vacancy or by any defect in the constitution of the Board of Trustees.
