Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(3) in The Orissa Goshala Rules, 1985

(3)The quorum for such meeting shall be two-thirds of the total membership of the Federation. If in any such meeting there is no quorum the Chairman shall adjourn the meeting to the same date of the succeeding month at the same place and time. Notice of such adjourned meeting shall be issued seven clear days before the date fixed for the same.