Section 12(1) in Bihar Unorganized Workers Social Security Rules, 2015
(1)No business shall be transacted at any meeting of the board unless at least six member, which shall include at least one member of Legislative Assembly, is present:Provided that if at a meeting, less than six members are present, the chairperson may adjourn the meeting to another date by giving notice to the present members and other members that he proposes to dispose of the business at the adjourned meeting without considering the quorum and irrespective of the number of members attending.
