Section 63 in The Rajasthan District Boards Act, 1954
63. Procedure of Committees.
(1)The provisions of section 55, of sub-sections (1) and (2) of section 56, of section 57, and of section 58 shall apply to the proceedings of Committees of a Board as if the word "Committee" were substituted for the word "Board" wherever it occurs therein.(2)Committees may meet and adjourn as they think proper, but the Chairman of the Committee may, whenever he thinks fit, and shall, upon the written request of the Chairman of the Board or of not less than two members of the Committee, call a meeting of the Committee.(3)Subject to the provisions contained in sub-section (4) no business shall be transacted at any meeting unless more than one- third of the members of the Committee are present thereat.(4)Where it is necessary to postpone any business at a meeting of Committee for want of the prescribed quorum, the procedure specified in sub-section (3) of section 52 shall be followed.
