(1)No business shall be transacted at any meeting of the Municipality, unless, such meeting has been called by the Chairperson or Vice-Chairperson [* * *] [First added vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and then Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or under Section 64 by persons signing a requisition and unless a quorum be present.(2)A quorum shall be in any Municipality in which the Councillors are not more than fifteen, five; and in any other Municipality a number being not less than one-third of the entire number of Councillors :Provided that in cases, where the whole number of Councillors is not evenly divisible by three, the one third shall be ascertained by taking the number of next above the whole number, which is evenly divisible by three as the number to be divided.(3)If, at the time appointed for a meeting, or within half an hour thereafter a quorum is not present, the meeting shall stand adjourned to some future day to be appointed by the President and three days notice of such adjournment meeting shall be given. The Councillors present at such adjourned meeting shall form a quorum whatever their number may be.(4)No business shall be transacted at the meeting of any Committee, unless such meeting has been called by the Chairperson of the Committee, and unless a quorum is present. The quorum shall in any Committee be a number being not less than three.
