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State of Bihar - Section
Section 16 in The Bihar Industrial Disputes Rules, 1961
16. Quorum for Board and Courts.
- The quorum necessary to constitute a sitting of a Board or Court shall be as follows:-| Quorum | |||
| (i) | In the case of a Board- | ||
| Where the number of members is 3 | ... | 2 | |
| Where the number of members is 5 | ... | 3 | |
| (ii) | In the case of a Court- | ||
| Where the number of members is not more than 2 | ... | 1 | |
| Where the number of members is more than 2 but less than 5 | ... | 2 | |
| Where the number of members is 5 or more | ... | 3 |