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State of Madhya Pradesh - Section
Section 14 in M.P. Industrial Disputes Rules, 1957
14. Quorum for Board and Courts.
- The quorum necessary to constitute a sitting of a Board or Court shall be as follows :| Quorum | ||
| (i) | in the case of a Board where the number of members is 3 | 2 |
| where the number of members is 5 | 3 | |
| (ii) | in case of a Court where the number of members is not morethan 2 | 1 |
| where the number of members is more than 2 but less than 5 | 2 | |
| where the number of members is 5 or more | 3 |