(1)A State Committee shall meet at least twice in a year before the Haj day and once after the Haj is over.(2)The number of members required to make a quorum at any meeting of the State Committee shall be one- third of its members.(3)In addition to the number of meetings specified in sub- section(1), the State Committee may hold meetings as and when requisitioned by at least one- third of its members or when considered necessary by the Chairperson.(4)All matters shall be decided by a majority of votes of the members present and, in the event of an equality of votes, the Chairperson or other person presiding shall have a casting vote.
