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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(4) in The Orissa Industrial Housing Rules, 1969

(4)No business shall be conducted at a meeting of the Advisory Committee, whether ordinary or special unless at least three members are present :Provided that if at any meeting less than three members are present the Chairman may adjourn the meeting to a date not later than three days from the date of the adjourned meeting. He shall inform the members present and send notices to other members of the date and time of the adjourned meeting. It shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the members present.