Section 13 in The Punjab Minimum Wages Rules, 1950
13. Chairman.
(1)The Chairman shall preside at the meetings of the Committee [-] [The words 'Advisory Committee' omitted by the Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or the Board, as the case may be.(2)[ In the absence of the Chairman at any meeting, the members shall elect from amongst the independent members one such member by a majority of votes, who shall preside at such meeting] [Substituted by Punjab Government Notification No. GSR 149/C.A. 11/48/S.30/Amd./74, dated 10.12.1974.] :Provided that if at any such meeting no independent member is present, the members shall, elect from amongst themselves one member who shall preside at such meeting.
