37. Procedure for the conduct of business, etc., of the Committee
.--(1) Meetings of the Committee .-Meetings of the Committee may be held at such places and at such times as may be decided by the Chairman of the Committee.(2)Notice of meeting .-Notice of any meeting of the Committee shall be sent by the Secretary of the Committee to every member at least seven days before the date of the meeting. The notice shall state briefly the business to be transacted at the meeting.(3)Quorum for the meeting .-Three members shall constitute quorum for a meeting.(4)Adjournment of a meeting .-If the requisite quorum is not available within half an hour of the appointed time for a meeting, the Chairman or in his absence any person nominated by him under sub-rule (5) may adjourn the meeting to such date and time as he may decide.(5)Chairman to preside at meeting .-The Chairman shall preside at all meetings of the Committee. If the Chairman is unable to attend, he may nominate a member of the Committee to preside in his absence.(6)Decision at a meeting .-All matters required to be decided by the Committee shall be decided by the majority of the votes of the members present. The voting shall be by show of hands.(7)Decision by circulation .-Any matter for consideration of the Committee may at the discretion of the Chairman be decided by circulation among the members as an alternative to convening a meeting for the purpose:Provided that the decision arrived at shall not be valid unless at least three members express an opinion on that matter.(8)Minutes .-The minutes of the proceedings of every meeting shall be circulated to the members of the Committee. The minutes shall be confirmed at the next meeting of the Committee and shall thereafter be recorded in a Minute Book and signed by the Chairman.
