Section 17(7) in The Company Secretaries Act, 1980
(7)Every Committee constituted under this section shall elect its own Chairman:Provided that—(i)where the President is a member of such Committee, he shall be the Chairman of such Committee, and in his absence, the Vice-President, if he is a member of such Committee, shall be its Chairman; and(ii)where the President is not a member of such Committee, but the Vice-President is a member, he shall be its Chairman.
