Section 15 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
15. Quorum.
- No business shall be transacted in any meeting unless at least five members are present :Provided that if at any meeting less than five members are present, the Chairman may adjourn the meeting to another date informing member present and giving notice to the other members that he proposes to dispose of the business at the adjourned meeting whether there is prescribed quorum or not, and it shall thereupon be lawful for him to dispose of the business at the meeting irrespective of the members attending.
