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State of Odisha - Section
Section 15 in The Orissa Industrial Disputes Rules, 1959
15. Quorum for the Boards and Courts.
- The quorum necessary to constitute a sitting of a Board or Court shall be as follows :| (i) | in the case of a Board - | Quorum |
| 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 |