(1)The provisions of sub-sections (1) and (2) of Section 92, of Section 93, and of sub-sections (1), (2), (4), (5) and (6) of Section 94 shall apply to the proceedings of committees of [Municipality] [Substituted by U.P. Act No. 12 of 1994.], as if the words "a committee" were substituted for the words " a [Municipality] [Substituted by U.P. Act No. 12 of 1994.]" or "the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]" whenever they occur therein.(2)Committees may meet and adjourn as they think proper, but the President of the committee may, whenever he thinks fit, and shall, upon the written request of the [President] [Substituted by U.P. Act No. 7 of 1949.] of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of not less than two members of the committee, call a meeting of the committee.(3)Subject to the provision contained in sub-section (4), no business shall be transacted at any meeting unless more than one-fourth of the members of the committee are present thereat.(4)Where it is necessary to postpone any business at a meeting of a committee for want of the prescribed quorum, the procedure specified in sub-section (3) of Section 88 shall be followed.
