Section 10 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
10. Procedure for transaction of business of committees constituted under sub-section (1) of Section 11.
(1)The time and place of meetings of the committee shall be as specified by the Chairman.(2)The quorum for a meeting of the committee shall be one-half of the total number of members of the committee.(3)Subject to sub-rule (1) and sub-rule (2), the meetings of the committee shall, as far as may be, governed by the rules applicable to the meetings of the Board.
