(2)The person to preside at a meeting of a Committee shall be the Chairman, if he-is a member of the Committee, or, if he is not a member [or is absent], then the members present shall choose one of their number to preside.[(3) One-half of the number of the members of the Committee shall make a quorum for transaction of business at any meeting] :Provided that no quorum shall be necessary for an adjourned meeting.
