(1)There shall be held atleast one meeting in a quarter of the Execution Committee for the disposal of the business relating to day to day secular affairs of the temple. The Board may appoint other ad-hoc committees whenever deemed necessary for the disposal of business pertaining to specific matters. The Secretary of the Committee shall under the instructions of the Chairman call meetings whenever deemed necessary on such date, time and place as the Chairman may direct. The Chief Executive Officer shall act as Secretary to such committee. The Chairman may, in case of urgency, ascertain the opinion of the members by circulation of the papers among them and in case of unanimity of opinion, carry out the decision:[Provided that in case there is no unanimity of opinion, the Chairman may either call an urgent meeting on a short notice of 72 hours of take a decision according to the majority opinion.] [Added by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983].](2)The Chairman shall preside over all meetings and in his absence the members present, may elect one from amongst themselves to preside over the meeting.(3)The Secretary shall inform the members atleast seven days in advance the time, date and place and agenda for such meeting in consultation with the Chairman.(4)All relevant record and papers connected with the matter covered by the agenda shall be placed by the Chief Executive Officer on the table of the committee before the commencement of the meeting.(5)Two-third members of the committee shall constitute quorum for a meeting if there is no quorum, the meeting shall be postponed to some other date. All decisions shall be taken by the members present, and in case of equality of votes, the Chairman or the person presiding shall have a second vote. The Committee may authorise the Secretary to sign and dispose of day to day routine work as the Committee may direct.(6)Minutes of the proceedings of the meetings, decisions taken thereat, the names of members present at meeting and the names of members voting for or against any resolution shall be prepared and recorded by the Secretary in a Minute Book kept for the purpose. It shall be confirmed and signed by the presiding authority at the next meeting of the committee.(7)All decisions of the committees shall be conveyed to the Board. The Board may suspend the execution of any resolution or decision of the Executive Committee or any ad-hoc committee or prohibit the doing of any act in pursuance of such decisions and may from time to time give direction to such committees.
