Section 20 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
20. Meeting of the Trustee Committee.
(1)The Trustee Committee, shall meet at least once in three calendar months or more often if found necessary to transact its business under this Act or the rules make thereunder.(2)Three members of the Trustee Committee, shall form the quorum in a meeting of the Committee.(3)The Chairman or in his absence, a member elected shall preside over a meeting of the Trustee Committee.(4)Any matter coming up before a meeting of the Trustee Committee shall be decided by a majority of the members present and voting at the meeting and in the case of an equality of votes, the Chairman or the member presiding over the meeting shall have a costing vote.
