Section 56 in The Orissa Industrial Disputes Rules, 1959
56. Meetings.
(a)The employer shall, after giving not less than three days' notice, convene the first meeting of the Works Committee for selection of the office-bearers under Sub-rule (a) of Rule 52.(b)The Joint Secretaries acting jointly shall convene meetings of the Committee at least once in a month or as often as they consider it necessary. Not less than three days' notice shall be given of any such meeting.(c)Copies of the proceedings of the meetings referred to in Clauses (a) and (b) shall be sent by the Joint Secretaries to the Labour Commissioner and by the Chairman of the Committee, to the Board of Directors or the management for implementation of the unanimous decision of the Committee.(d)A member of the Works Committee who fails to attend three consecutive meetings without assigning sufficient reasons, shall cease to be a member of the Committee.
