(1)The ordinary meetings of a committee of a Municipality shall be conducted within two months in accordance with such procedure as may be prescribed.(2)If the Chairman of any committee has been absent from the Municipality for a period exceeding fifteen days, the Chairperson or Vice-Chairperson of the Municipality may, in his absence, call a meeting thereof.(3)Committees may meet and adjourn as they think proper but the Chairman of a committee may, whenever he thinks fit, and shall, upon the written request of the Chairperson of the Municipality or of not less than two members of the committee, and for a date not more than two days after the presentation of such request, call a special meeting of such committee.(4)No business shall be transacted at any meeting of the committee unless one-half of the members of the committee be present thereat.
