(1)Every committee shall meet for the transaction of business at least once in every month at such time as may, from time to time, be fixed by the bye-laws.(2)The President or, in the absence [or during the vacancy of his office [or during his suspension under Section 22] [Inserted by Punjab Act No. 3 of 1983.]] a Vice-President may, whenever he thinks fit and shall on a requisition [specifying the purpose of the meeting made in writing] [Inserted Punjab Act No. 24 of 1973.] by not less than one fifth of the members of the committee, convene either an ordinary or a special meeting at any other time.(3)[ If the President or the Vice-President, as the case may be, fails to call a meeting of the committee within a period of fourteen days from the date of receipt of requisition, the members who had signed the requisition may convene a meeting of the committee in accordance with the bye-laws of the committee within a period of thirty days of the making of such requisition and notwithstanding anything contained in this Act such meeting shall be deemed to be a validity conveyened meeting :Provided that no business other than that specified in the requisition shall be transacted in such meeting and the quorum for such a meeting shall be as provided for a special meeting under sub-section (1) of Section 27.] [Sub-section (3) added by Punjab Act No. 24 of 1973.]
