Section 40(2)(c) in The Delhi Sikh Gurdwaras Act, 1971
(c)the periods of interval at which meetings of the Executive Board shall be hold, the manner in which meetings of the Committee or the Executive Board or any sub-committee shall be convened, the quorum for the transaction of business thereat and the rules of procedure to be followed for transaction of business at meetings of the Committee, the Executive Board or any sub-committee;