Section 97(5) in Himachal Pradesh Goods and Services Tax Rules, 2017
(5)(a)The Committee shall meet as and when necessary, generally four times in a year;(b)the Committee shall meet at such time and place as the Chairman, or in his absence, the Vice-Chairman of the Committee may deem fit;(c)the meeting of the Committee shall be presided over by the Chairman, or in his absence, by the Vice-Chairman;(d)the meeting of the Committee shall be called, after giving at least ten days' notice in writing to every member;(e)the notice of the meeting of the Committee shall specify the place, date and hour of the meeting and shall contain statement of business to be transacted thereat;(f)no proceeding of the Committee shall be valid, unless it is presided over by the Chairman or Vice-Chairman and attended by a minimum of three other members.
