13. Constitution and conduct of business of Standing Committees.
(1)The Board may from time to time, appoint such number of Standing Committees as it deems fit, each consisting of not less than five of its Trustees as members and may, by general or special order, direct that subject to such conditions, limitations and restrictions as may be specified in the said order, all or any of the powers or duties of the Board shall also be exercised or discharged by any of the Committees so constituted :Provided that the Board shall always have the powers to alter, from time to time, the constitution of or discontinue any such Committee.(2)A Standing Committee may elect one of its members to preside at its meetings and if no such member has been elected or if a member so elected is not present at the time appointed for holding any of its meetings, the members present shall choose one from among themselves to preside at such meeting.(3)The Standing Committees may meet and adjourn at their discretion, but the Chairman of the Board may, whenever he thinks fit, and shall, upon the written request of not less than two members of a Committee, call a special meeting of such Committee.(4)Questions at the meeting of a Standing Committee shall be decided by a majority of votes of the members present, and in the case of an equality of votes the person presiding at the meeting shall have a second or casting vote.(5)No business shall be transacted at any such meeting unless at least three of the members of the Committee are present throughout such meeting.
