Section 107 in The Orissa Development Authorities Rules, 1983
107. Meetings of the Art Commission.
(1)The Art Commission shall, subject to the provisions of this rule, meet at such time and place and shall observe such rules of procedure in regard to the transaction of the business at its meetings as may be determined by the Art Commission ;Provided that no business shall be transacted at any of its meetings unless a quorum of at least one-third of its members are present from the beginning to the end of any such meetings.(2)The Chairman of the Art Commission shall preside at every meeting and in the absence of the Chairman the members shall elect one from among themselves other than the Member-Secretary of the Art Commission, to preside.(3)If at any meeting quorum is not present, the presiding member shall, after waiting for thirty minutes, adjourn the meeting to such hours on the following or some other day as he may reasonably fix and a notice of such adjournment shall be affixed in the notice board of the office of the Art Commission, and the business which should have been brought before the original meeting had there been a quorum thereat, shall be brought before the adjourned meeting and may be disposed of at such meeting.
