Section 15 in Bye-Laws for the State Board of Religious Trusts
15.
Every Committee shall consist of four members besides the President who shall be an ex-officio member. The Board may appoint at its discretion one member from outside its own members. The members shall elect one from among themselves as Chairman of the Committee who shall preside at meetings of the Committee and shall exercise such power as may be delegated to him by the Board:Provided that if the President is present in a meeting of the Committee, he shall preside at that meeting.Provided further that in the absence of the President of the Board or the Chairman of the Committee, the members present shall elect one of their own number to preside at the meeting of the Committee.
