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Union of India - Section
Section 14 in Industrial Disputes (Central) Rules, 1957
14. Quorum for 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 |