Section 16 in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Rules, 1986
16. Quorum.
- No business shall be transacted at a meeting whether it be an ordinary or emergency meeting of the Advisory Committee, unless at least one-third of the total number of members and at least one representative representing the employer and one representative, representing the manual workers are present:Provided that, if at any meeting, less than one-third of the total number of members are present, the Chairman or, in the absence of Chairman, the member elected to preside over the meeting, may adjourn the meeting to a date not less than seven days from the date of the meeting, informing the members present and giving notice of the meeting to the other members of the Advisory Committee that he proposes to dispose of the business at the adjourned meeting irrespective of the quorum and it shall thereupon be lawful to dispose of the business at the adjourned meeting irrespective of the quorum.
