Section 13 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
13. Quorum.
(1)No business shall be transacted at any meeting of the Board unless at least six members are present in that meeting which shall include at least one member of State Legislative Assembly:Provided that if at a meeting, less than six members are present, the Chairperson may adjourn the meeting to another date informing the members present and giving notice to the other members that he proposes to dispose off the business at the adjourned meeting whether there is prescribed quorum or not, and it shall there upon be lawful for him to dispose of the business at the adjourned meeting irrespective of the number of members attending.(2)The Government may prohibit any member other than ex-officio members, from taking part in the Meeting of the Board if -(a)he absents himself from three consecutive meetings of the Board without written information and consent of the Chairperson: or(b)in the view' of the Government, such member has ceased to represent the interest which he purports to represent on the Board.
