Industrial Disputes (Central) Rules, 1957

14. Quorum for Boards and courts

The quorum necessary to constitute a sitting of a Board or court shall be as follows-

( i ) in the case of a Board                                                          Quorum

where the number of members is 3                                                      2

where the number of members is 5                                                      3

(ii) in the case of a court

where the number of members is not more than 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