Section 13 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
13.
A quorum for any meeting of the Samiti shall be one-third of the total number of non-official members having a right to vote, then on the roll of the Samiti :Provided that in case where the number of members having a right to vote then on the roll is not evenly divisible by three, the one-third shall be ascertained by taking the number next above the whole number which is evenly divisible by three as the number to be divided.
