(1)The Committee shall maintain its office at such place or places at Puri as the Committee may determine for the transaction of its business.(1-a) The Committee shall meet not less than six times during a calendar year and a period of more than two months shall not be allowed to elapse two successive meetings.(1-b) [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] may, sou motu, and shall, when so required by the Chairman or in his absence by the [Working Chairman] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).], convene an emergent or special meeting of the Committee for consideration of any urgent matter.
