Section 15 in The National Welfare board for Seafarers Rules, 1963
15. Quorum.
(1)The quorum for a meeting shall be fifteen.(2)If at any time there is no quorum, the meeting shall be adjourned to a later date, such date being not earlier than fourteen days from the date of the original meetings; and business may be transacted at the adjourned meeting whether or not there is quorum.
