Section 25 in The Rajasthan Homoeopathic Medicine Act, 1969
25. Establishment of Advisory Committee.
(1)Subject to rules made by the State Government for this purpose, the Board may, by a resolution in this behalf, appoint an Advisory Committee consisting of seven persons of whom three shall be the members of the Board and four co-opted members, for any purpose provided for in this Act and may appoint a Convenor who shall preside over the meetings of such Committee. In the absence of the Convenor, the committee may elect any one of its members for this purpose.(2)All questions at a meeting of the Committee shall be decided by a majority of the votes of the members present and voting. In case of an equality of votes, the person presiding shall have a casting vote.(3)No business shall be transacted at any meeting of the Committee when less than three members are present.(4)Proceedings of every meeting of the Committee shall be laid before the Board which may take such action thereon as it deems necessary.(5)The members of the Advisory Committee shall be paid such travelling and other allowances as may be payable to the members of the Board under section 19.
