Section 10(10) in The Employees' State Insurance (General) Regulations, 1950
(10)No business shall be transacted at any meeting unless there is a quorum of not less than one-third of the members on the Board: provided that if at any meeting, sufficient number of members are not present to form a quorum, the Chairman may adjourn the meeting, to a date not later than seven days from the date of original meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number of members present.
