Section 11 in The Kerala Minimum Wages Rules, 1958
11. Meetings.
- The Chairman may, subject to the provisions of Rule 12 call a meeting of the Committee or the Board, as the case may be, at any time he thinks fit:Provided that on a requisition in writing from not less than one-half of the members or not less than two-thirds of the representatives of the employers or the employees, as the case may be, the Chairman shall call a meeting within a period of fifteen days from the date of receipt of such requisition.
