Section 18 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
18.
(i)At any meeting of the Trustees, three Trustees shall constitute a quorum provided one of them each is from amongst the Trustees nominated by the Board and from amongst the employees who are members of the Fund. Any decision of a meeting of the Trustees at which a quorum is present shall be deemed to be a decision of all the Trustees and final and binding on them. The Chairman of Board of Trustees shall have a casting vote in addition to and not instead of his own vote, as a Trustee. The decision of a majority at any meeting of the Trustees at which quorum is present shall be final and binding on the Trustees.(ii)If at any meeting the number of Trustees present is less than the required quorum, the Chairman of the Board of Trustees shall adjourn the meeting to a date not later than 7 days, from the date of the original meeting, informing the Trustees of the date, time and place of the adjourned meeting and it shall thereupon be legal to dispose of the business at such adjourned meeting irrespective of the member of Trustees present.
