Section 9 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
9. Disposal of business
.-(1) Every question which the Committee is required to take into consideration shall be considered either at a meeting or, if the Chairman so directs, by sending the necessary papers to every member for opinion:Provided that the papers shall be sent to each member by registered post with acknowledgment due and with the request that the views of the member should reach the office of the Committee within the period specified in the notice:Provided further that the papers need not be sent to a member who is absent from India.(2)When a question is referred to the Committee for opinion, any member may request that the question be considered at a meeting of the Committee and thereupon the Chairman may, and, if the request is made by three or more members, shall, direct that it be so considered.(3)If not less than three members of the Committee request the Chairman to refer any matter to the Committee, the Chairman shall refer that matter to it accordingly.
