(1)Committees appointed under section 17 may meet and adjourn as they think proper; but the Chairman may, whenever he thinks fit, call a special meeting of any Committee, and shall call a special meeting of any Committee upon the written request of not less than two members thereof.(2)Every meeting of a Committee shall be presided over by the Chairman, if he is a member of the Committee, but, if he is not a member of the Committee or if he, being a member of such Committee, is absent from such meeting, the meeting shall be presided over by such member of the Committee as may be chosen by the members present.(3)[ One-half of the number of the members of the Committee shall make a quorum for transaction of business at any meeting :] [[Sub-section (3) along with its proviso substituted by W.B. Act 43 of 1983. Previous sub-section (3) was as under :-'(3) No business shall be transacted at any meeting of a Committee unless at least one-half of the number of the members of the Committee are present.']]Provided that no quourm shall be necessary for an adjourned meeting.(4)All questions at any meeting of a Committee shall be decided by a majority of votes of the members present, the person presiding having a second or casting vote in all cases of equality of votes.
