Section 74 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
74. Quorum of Select Committee.
(1)In order to constitute a meeting of the Committee the quorum shall be as near as may be one-third of the total number of members of the-Committee.(2)If at the time fixed for any meeting of the Select Committee or if at any time during any such meeting there is no quorum the Chairman of the Committee shall either suspend the meeting until there is a quorum or adjourn the meeting to some future day.(3)When the Select Committee has been adjourned in pursuance of Sub-rule (2) on two successive dates fixed for meetings of the Committee, the Chairman shall report the fact to the Assembly.(4)On the presentation of a report under Sub-rule (3) the Member-in-charge of the Bill may, notwithstanding anything contained in Rule 79 move that the Bill be taken into consideration.
