Section 14 in The Rajasthan Minimum Wages Rules, 1959
14. [ Quorum. [Substituted vide Notification No. G.S.R. 44/F 1(7)(9)/L & E/66, dated 11-9-1969, published in Rajasthan Gazette, Part 4-C (I), Extraordinary, dated 11-9-1969.]
- No business shall be transferred at any meeting unless at least one-third of the members, of whom there shall be at least one representative each of both the employers and the employees, are present:Provided that if at any meeting less than one-third of the members are present or on representatives of both the employers and the employees are present, The Chairman may adjourn the meeting to a date not later than seven days from the date of the original meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number or class of members present.]
