Section 14 in The Kerala Minimum Wages Rules, 1958
14. [ Quorum. [Substituted by Notification dated 19-5-1969.]
- No business shall be transacted at any meeting unless at least one-third of the members and at least one representative of both employers and employees are present;Provided that if at any meeting no representative of the employees has turned up, or less than one-third of the members are present, the Chairman may adjourn the meeting to a date not later than seven days from the date of the original meeting and is shall thereupon be lawful to dispose of the business at such adjourned meeting, irrespective of the number or class 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 written communication] [Added by SRO No. 558/82 dated 21-4-1982.].
