Section 17 in The United Provinces Indian Medicine Act, 1939
17. Establishment of Advisory Committees.
(1)The Board may, subject to the rules made by State Government for this purpose, by a resolution in that behalf, appoint an Advisory Committee which may consist of as many of its own members or outsiders co-opted for that purpose, or both as it may decide, for any purpose it deems fit, and may appoint a convenor, who shall preside over the meetings of such Committee. In the absence of the convenor, the Committee may elect any of its members for this purpose.(2)All questions at a meeting of the Committee shall be decided by the votes of the majority of the members present and voting at the meeting. In case of equality of votes, the person presiding shall have casting vote.(3)No business shall be transacted at any meeting of a Committee when either less than two members or less than one-fourth of the members constituting the Committee, whichever is more, are present.
