(1)The State Sports Council shall meet at least twice in a year and the quorum shall be one-third of its total members.(2)The President of the State Sports Council may, whenever he thinks fit, convene a special meeting of the State Sports Council for the transaction of urgent business.(3)Subject to such conditions, as may be prescribed and upon a written requisition of not less than one-third of its total members, the President shall convene a special meeting of the State Sports Council to discuss urgent matters.
