(5)The Committee shall meet at such place, at such interval and at such time and observe such rules of procedure in regard to transaction of business at its meetings (including the quorum at its meetings) [as may be prescribed] [See Rules issued in G.O. Ms. No. 100, Rural Development (C4), dated 8th June, 1999 and published in Part III, section 1 (a), of the Tamil Nadu Government Gazette Extraordinary, dated 7th July, 1999.].
