Section 20 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
20. Quorum.
- No business shall be transacted at any meeting unless at least five members are present in that meeting, which shall include at least one member of the legislature.Provided that in any meeting of such Committee less than five members are present, the Chairperson of such Committee may adjourn the meeting to another date informing member present and giving notice to the other members that he proposes to dispose off the business at the adjourned meeting whether there is prescribed quorum or not, and it shall thereupon be lawful for him to dispose of the business at the adjourned meeting irrespective of the number of members attending.Chapter-IV Registration of Establishments
