Section 9 in The Bihar State Advocates Welfare Fund Rules, 1984
9. Notice, quorum, etc. of meeting of the Trustee Committee.
(1)Ten clear days' notice shall be given for a meeting of the Trustee Committee.(2)The quorum for a meeting of the Trustee Committee shall be three.(3)The meetings of the Trustee Committee shall be ordinarily held at the office of the Bar Council or any other place decided by Chairman of the Trustee Committee.(4)The meetings of the Trustee Committee shall be presided over by its Chairman and in his absence by its Chairman and in his absence by a member chosen by the members present at the meeting.
