Section 11 in The Employees' State Insurance (Central) Rules, 1950
11. Disposal of business. - Any business which requires consideration by the Corporation, the Standing Committee or the Medical Benefit Council shall be considered at a meeting thereof:
Provided that the Chairman may, if he thinks fit, direct that the necessary papers may be referred for opinion to all members:Provided further that the decision on any question which is so referred shall be acted upon if supported by not less than a two-third majority of the members of the body concerned. In other cases or where the Chairman so decides, the question shall be considered at a duly convened meeting.
