Section 114(7) in The Orissa Municipal Corporation Act, 2003
(7)If at any time during a meeting it is brought to the notice of the President that the number of Corporators present including the President, falls short of one fifth of the whole number of Corporators, the President shall adjourn the meeting to some other day, fixing such time and place for the same as he shall think convenient, and the business which remains undisposed of at such meeting shall be disposed of at the adjourned meeting or if the latter meeting is again adjourned, such business may be disposed off in a subsequent adjourned meeting :Provided that in the subsequent adjourned meeting there shall be no requirement of quorum.
