Section 24 in The Delhi School Education Rules, 1973
24. Meetings and quorum.
(1)The Committee shall meet at least once every year:Provided that such meeting shall not be held later than the 20th November every year:Provided further that the Chairman of the Committee may call a special meeting of the Committee to consider any matter within the purview of the Committee.(2)Seven members of the Committee personally present at a meeting shall be the quorum for the meeting of the Committee:Provided that where the meeting of the Committee is adjourned for the absence of Quorum, no quorum shall be necessary for the adjourned meeting.(3)A member of the Committee who has any financial or other interest in any book which is under the consideration of the Committee for approval as a text book, shall not participate in the deliberations of the Committee with regard to the approval of that book as a text book.
