Section 7(2) in The High Court Legal Services Committee Regulations, 1997
(2)(a)All policy and other important matters shall be brought before the Committee for consideration and decision;(b)Any specific matter or matters as may be desired or required by the Committee, generally or otherwise, to be placed before it, shall be brought before the Committee for its consideration and decision;(c)A meeting of the Committee shall be presided over by the Chairman;(d)The Quorum for a meeting shall be seven members including the Chairman;(e)For every meeting of the Committee, at least two weeks' notice shall be given to the members to attend the meeting; however, an emergent meeting may be convened by the Secretary, in accordance with the directions of the Chairman, on short notice;(f)In respect of emergent matters, the Chairman may exercise the powers and perform the functions and discharge the duties of the Committee. All such matters shall, however, be placed before the Committee for its information and approval.
