Section 23 in Haryana Municipal Business Bye-laws 1981
23. Quorum and meeting of sub-committee [Section 31 (a), (b), (c) and (f)].
(1)The quorum for a meeting of a sub-committee shall not be less than three members.(2)Every sub-committee shall meet at least once a month or at such shorter periods as the committee or the sub-committee may decide.(3)If any sub-committee fails to hold a meeting for a period of two months, the papers that should have come before it, shall be put directly before the committee.(4)The meeting of a sub-committee shall be convened by the Secretary on a written requisition from the President and in his absence, from the Vice-President of the Committee or of at least two members of the sub-committee at a time not less than twenty four hours after the time when such requisition is delivered to the Secretary. Immediately on receipt of such requisition, the Secretary of the Committee shall despatch to all the members of the sub- committee a notice of the meeting together with a note stating the business to be transacted.
