Section 18(ii) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
(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.
