(1)The Chairman shall preside at the meetings of Committee, [**] [Words 'Advisory Committee' omitted by Notification No. VI/W3-1022/58L. 19583 dated 22.11.1958.] or the Board, as the case may be.(2)In the absence of the Chairman at any meeting, the members shall elect from amongst themselves, a member by a majority of votes, who shall preside at such meeting.
