.-(1) The Council may constitute such committees from amongst its Members, and co-opt therein persons who are not Members of the Institute, as it deems necessary for the purpose of carrying out the provisions of this Act:Provided that the number of co-opted Members shall not exceed one-third of the total Membership of the committee.(2)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.(3)The committees shall exercise such functions and be subject to such conditions as may be specified.
