Section 13 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
13. Quorum
.-No business shall be transacted at a meeting (whether ordinary or emergent) of the Committee unless at least one-third of the total number of members of the Committee having the right to vote are present and at least one of the members so present is the Chairman or the Vice-Chairman:Provided that if at any meeting, less than one-third of the total number of members are present the Chairman or, in his absence, the Vice-Chairman may adjourn the meeting to a date not later than seven days from the date of the meetings informing the members present and sending registered notice to the other members that he proposes to dispose of the business at the adjourned meeting whether there is quorum or not.
