Section 12 in Bihar Unorganized Workers Social Security Rules, 2015
12. Quorum.
(1)No business shall be transacted at any meeting of the board unless at least six member, which shall include at least one member of Legislative Assembly, is present:Provided that if at a meeting, less than six members are present, the chairperson may adjourn the meeting to another date by giving notice to the present members and other members that he proposes to dispose of the business at the adjourned meeting without considering the quorum and irrespective of the number of members attending.(2)The State Government may debar any member, other than ex-officio members, from taking part in the meeting of the board, if-(a)he absents himself from three consecutive meeting of the board without written information to and consent of the chairperson, or(b)in the view of the State government, such member has ceased to represent the interest which he purports to represent on the Board.
