Section 11 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
11. Disposal of business
.-(1) Every question which an Advisory Committee or the Central 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 may not be sent to a member who is absent from India.(2)When a question is referred to an Advisory Committee or the Central 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)If not less than three members of an Advisory Committee or the Central Advisory Committee request the Chairman thereof to refer any matter to the Committee, the Chairman shall refer that matter to it accordingly.
