(1)The meeting of the Committee, after the election or appointment of the Chairperson under section 21 of the Act, shall be held on such day, time and may be fixed by the Chairperson.(2)If for any reason such meeting is not held on the day fixed under sub-rule (1) , it shall be held on any other day, not later than fifteen days to be fixed by the Chairperson.(3)The meetings of the Committee the re after may, subject to the provisions of sub-section (I) of section 28 of the Act be held as and when considered necessary by the Chairperson, to make arrangement for or to review the arrangements for Haj :Provided that the Chairperson of the Committee may, whenever he thinks fit call a special meeting of the Committee on any day fixed by him and he shall, on the written requisition of not less than one-third of the members of the Committee, call an extraordinary meeting on a date not later than four days after such requisition.(4)If at any time during the meeting of the Committee it is brought to the notice of the Chairperson that the number of members present falls short of the number required to make a quorum under sub-section (2) of section 28 of the Act, the Chairperson shall adjourn the meeting to some other day.(5)If Chairman of the Committee is not present in the meeting or abstains from the meeting for any reasons, the meeting convened shall be presided over by the Vice-Chairman of the Committee. The Chairman of the Committee shall be made aware of the proceedings of the meeting by the Vice-Chairperson in writing within 5 days of such meeting or meetings.
