Section 4(7) in Uttar Pradesh Labour Welfare Fund Act, 1965
(7)[ The quorum to constitute a meeting of the Board shall be one-fifth of the total number, of members of the Board for the time being :Provided that when it becomes necessary to postpone any, business at the meeting for want of quorum, the Chairman shall adjourn the meeting to another date, and the business postponed for want of the quorum shall be transacted on such date, or, in the event of a further adjournment of the meeting to a subsequent date, on such subsequent date, notwithstanding any deficiency in the number of members present.] [Substituted by section 3 of U.P. Act No. 17 of 1978.]
