Section 11 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
11. Disposal of business.
(1)Every question which an Advisory Committee is required to take into consideration shall be considered either at a meeting or if the Chairman so directs, by sending the necessary papers to every member for opinion:Provided that the papers will not be sent to a member who is absent from India.(2)When a question is referred to an Advisory Committee for opinion, any member may request that the question be considered at a meeting and thereupon the Chairman may, and if the request is made by three or more members shall, direct that it be so considered.(3)It not less than three members of an Advisory Committee request the Chairman thereof to refer any matter to the Committee, the Chairman shall refer that matter to it accordingly.
