Section 15 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
15. Quorum.
- No business shall be transacted at any meeting unless at least one-third of the members of whom at least one representing the employers and one representing the employees are present:Provided that if at any meeting either less than one-third of the members are present or there is no member representing the employers and the employees present, the Chairman may adjourn the meeting to a date not later than seven days from the date of that 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.
