Where a Committee-(i)has been appointed by the Registrar under clause (a) of sub-section (3) of Section 35 and the number of members exceeds two; or(ii)has been nominated by the Registrar under Rule 434 or rule 435,be appointed or as the case may be, nominated non-official members of each of such committees shall elect in the manner provided in Rule 437 from amongst themselves the Chairman and the Vice-Chairman.]
