(1)Any member of the Committee may ask for any information regarding anything done or purporting to be done by the Committee or regarding the affairs of the Committee by written notice and shall be supplied with such information by the Chairman of the meeting. The requisition for such information shall reach at least 4 days before the meeting in the office of the Committee :Provided that the Chairman may refuse to supply any information divulgence of which, in the opinion of the Chairman, be against the interest of the Committee.(2)Except with the recorded consent of not less than half of the total members of the Committee no subject once finally disposed of shall be reconsidered within three months.(3)A copy of resolution of no confidence passed by the Committee under section 16(2) shall be sent to the Chairman of the Board per Registered Acknowledgement Due post on the date of the resolution or the following day by the Secretary of the Committee for confirmation.(4)Every member, before entering the place where a meeting of the Committee is to take place or is being held, shall mark his presence in the register kept by the Committee for this purpose.(5)Immediately after the confirmation of the recorded minutes of the last meeting, the Chairman shall present note regarding the action taken on the decision taken in the last meeting and reasons for not taking action on any previous decision of the Committee.(6)Immediately after the presentation of the note under clause (5) the Chairman shall give information requisitioned under clause (1) above.
