(1)The first meeting of the Committee after the election or appointment of the Chairman under Sec. 6-shall be held on a day and at a time and place to be fixed by the Chairman. If such meeting is not held on the day so fixed, it shall be held on a subsequent day to be fixed by the Chairman. Thereafter the Committee may, subject to the provisions of sub-section (1) of Sec. 10, meet and adjourn as it thinks proper : Provided that the Chairman may whenever he thinks fit and shall, on the written requisition of not less than four members of the Committee, call a special meeting of the Committee on any day or when a special meeting is to be called on a written requisition, on a date not later than four days after such requisition.
