- The business of the Federation shall be conducted in the manner hereinafter provided :(1)The general management and control of the Federation shall vest in a committee called the Executive Committee consisting of the Chairman, Vice-Chairman, Secretary, Treasurer and Registrar of the Federation.(2)(i)The Executive Committee shall have and exercise all such powers as may be necessary for the proper management of the Federation for carrying out the objectives for which the Federation is established and for securing and furthering its interests subject to the provisions of the Act, and these rules and without prejudice to the generality of the foregoing powers, it shall also have the authority to-(a)create, acquire and manage the properties of the Federation;(b)institute, conduct, defend, compound or abandon any legal proceedings by or against the Federation or otherwise concerning the affairs of the Federation;(c)approve the proceedings of the previous meetings;(d)receive audit notices from the Registrar and place the same in the general meetings with due compliance and rectifications where necessary;(e)approve annual accounts and annual reports;(f)prepare agenda for every general meeting and fix the time, place and date of such meeting;(g)appoint sub-committees for works ; and(h)submit all reports and returns to the Director, Registrar and Government from time to time as and when required.(ii)The committee shall meet at least once every month to conduct the business of the Federation. The Secretary shall convene the meeting with the approval of the Chairman. Notice of the meeting along with the agenda to be discussed therein shall be sent clear seven days before the date of the meeting to all the members of the committee and decision in the meeting shall be taken by majority of votes.(iii)An emergency meeting of the committee may be called on the urgent matters. Notice for such meeting shall be sent clear three days before the date of the meeting.
