Section 14 in The Minimum Wages (Central) Rules, 1950
14. [ Quorum [Substituted by G.S.R. 2201, dated 12.12.1968. ]
.-No business shall be transacted at any meeting unless at least one-third of the members and at least one representative each of both the employers and the employees are present:Provided that if at any meeting, less than one-third of the members are present or not even one representative each of both the employers and employees are present, the Chairman may adjourn the meeting to a date not later than seven days from the date of the original meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number of members present:][Provided further that the date, time and place of such adjourned meeting shall be intimated to all the members by telegram or by a written communication.] [ Substituted by G.S.R. 751, dated 1.7.1974 (w.e.f. 13.7.1974).]
