(3)The committee shall meet at such times as it may from time to time appoint [* * *] [ The words " and, failing such appointment, at least once a month," omitted by Act 65 of 1960, Section 174 (w.e.f. 28.12.1960).] and the Liquidator or any member of the committee may also call a meeting of the committee as and when he thinks necessary.
