Section 16C in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
16C. Quorum.
(1)The quorum to constitute a meeting of a Committee shall be one-third of the total number of members of the Committee.(2)If at any time fixed for a meeting of the Committee, or if at any time during any such meeting, there is no quorum' the Chairman of the committee shall either adjourn the meeting until there is quorum or fix the meeting to some future day.(3)When the meeting has been adjourned in pursuance of sub-rule (2) on two successive dates fixed for the meeting of the Committee, it will be lawful to dispose of at the next meeting the business intended to be transacted irrespective of the number of members of the Committee present at such meeting.
