Section 4(1) in The M.P. State Aid to Industries Rules, 1959
(1)The Chairman shall make arrangements with respect to the place, day, hour, notice, management and generally with respect to the transaction of business of the Committee, as he may think fit. If there is not sufficient business for holding a meeting, he may in his discretion ascertain the opinion of the members by circulation of papers to avoid delay and expense. The majority of opinions thus obtained shall be deemed to be the decision of the Committee :Provided that total number of members expressing opinion is not less than the number forming the quorum under sub-rule (3).
