Section 17 in The Coal Mines Provident Fund Scheme
17.
[(1) No business shall be transacted at a meeting of the Board, whether ordinary or emergent, unless at least four Trustees are present of whom at least one each shall be a trustee appointed under clause (e) and under clause (f) respectively of sub-section (1) of section 3A of the Act.] [Sub-paragraph [1] of paragraph 17 substituted vide notification No. R-110/1/1/76-PFI, dated 10.9.76](2)[ If at any meeting the number of [trustees] [Sub-paragraph (2) omitted and sub-paragraph (3) renumbered as sub-paragraph (2) by S.R.O. 1360 dated 1.6.56.] is less than the required quorum, the Chairman shall adjourn the meeting to a date not less than seven days later informing the trustees [@] [The words 'or the committee' 'or members of the committee' 'or of the committee,' 'or members as the case may be' 'or the committee' 'or member' 'or election' 'and/or the committee' omitted by S.R.O. 1360 dated 1.6.56.] present and also the other trustees [@] [The words 'or the committee' 'or members of the committee' 'or of the committee,' 'or members as the case may be' 'or the committee' 'or member' 'or election' 'and/or the committee' omitted by S.R.O. 1360 dated 1.6.56.] of the date, time and place of the adjourned meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting whether the quorum is secured or not.]
