Section 15 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
15. Quorum.
- No business shall be transacted at a meeting of an Advisory Committee, whether an ordinary or emergency meeting, unless at least three members having the right to vote are present, of whom the Chairman or Vice-Chairman shall be one:Provided that if at any meeting, less than three such members attend, the Chairman may adjourn the meeting to a date not less than seven days later, informing the members present and sending notice to the other members that he proposes to dispose of the business at the adjourned meeting whether there is a quorum or not and it shall thereupon be lawful to dispose of the business at the adjourned meeting irrespective of the number of members attending it.
