Section 58A in The Orissa Industrial Disputes Rules, 1959
58A. [ Quorum. [Inserted vide Notification No. 12222-L.I./12.11.1963-Orissa Gazette Part-III/1963.]
- No business shall be transacted at an ordinary or special meeting of the Works Committee one-third of the members subject to the minimum of three are present :Provided that if in any meeting less than the above number of members are present, the Chairman or Vice-Chairman of the Works Committee, as the case may be, adjourn the meeting to a date not less than seven days later, informing the members present and sending notice to other members that he proposes to dispose of the business at the adjourned meeting, whether there is quorum or not, and he may thereupon dispose of the business at such adjourned meeting.]
