- No business shall be transacted at any meeting unless atleast one third of the members and atleast one representative of the employers and employees are present:Provided that when at any meeting no representative of the employers or employees has turned up, or less than one-third of the members are present the Chairman may adjourn the meeting to a date net latter than seven days from the date of the original meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number or class of members present.
