Section 21 in The Orissa Bhoodan and Gramdan Rules, 1972
21. Quorum for the meeting.
- The quorum of the said meeting shall be fifty per cent of the valid members of the Parishad. If quorum is wanting the meeting shall be adjourned to such other date as may be fixed by the Election Officer and the adjourned meeting shall be held without the quorum required for the purpose,
