Section 15 in The Minimum Wages (Madhya Pradesh) Rules, 1958
15. [ Quorum. [Substituted by Notification No. 2625-769-XVI, dated 6-6-1969.]
- 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 when 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 previously fixed for the purpose and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number or class of members present.]
