Section 14 in The Orissa Minimum Wages Rules, 1954
14. Ouorum.
- No business shall be transacted at any meeting unless at least one-third of the members and at least one representative of both employers and employees are present :Provided that if at any meeting no representative of the employers or employees has turned up; or less than one-third of the members are present, the Chairman may adjourn the meeting to a date not later than seven days from the date of the original meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number of members present.
