Section 14(7) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
(7)No business shall be transacted at a meeting unless atleast one third of the total members of the Committee are present:Provided that if at any meeting, less than one third of the members are present, the Chairman may adjourn the meeting to a date not less than seven days from the date of the meeting, informing the members present and sending registered notice to the other members.
