Section 11 in The Minimum Wages (Central Advisory Board) Rules, 2011
11. Quorum.
- No business shall be transacted at any meeting unless at least one-third members are present:Provided that if at any meeting less than one-third members are present, the Chairman may adjourn the meeting for an hour or so, as considered appropriate and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number of members attending it.
