Section 9 in The West Bengal Advocates Welfare Fund Act, 1991.
9. Meetings of Trust Committee. -
(1)The Trust Committee shall meet at least in every three months to transact business under this Act or the rules made thereunder.(2)The Trust Committee shall hold ordinarily in the fourth week of June every year a general meeting, in addition to any other meeting held under sub-section (1), to be called the annual general meeting, but fifteen months shall not intervene between the date of the last annual general meeting and that of the next annual general meeting:Provided that the first annual general meeting of the Trust Committee shall be held on a date not later than fifteen months from the date of the first meeting of the Trust Committee held under sub-section (1).(3)(a)The meetings of the Trust Committee shall be convened by the Secretary of the Trust Committee with the approval, or under the direction, in writing, of the Chairman, or the Working Chairman of the Trust Committee, and the date, time and place of such meetings shall be such as may be fixed by the Chairman, or the Working Chairman, of the Trust Committee.(b)At least fifteen days' notice of every such meeting shall be given by the Secretary of the Trust Committee to each member of the Trust Committee:Provided that in the case of any emergency, such meeting may be convened with notice of at least two days.(4)Five members of the Trust Committee shall be a quorum for a meeting of the Trust Committee.(5)The Chairman or, in his absence, the Working Chairman or, in the absence of both, a member elected by the members present in the meeting shall preside over a meeting of the Trust Committee.(6)Any matter coming up before a meeting of the Trust Committee for decision shall be decided by a majority of the members present and voting and, in the case of equality of votes, the Chairman or the Working Chairman or the member presiding over the meeting shall have a casting vote.
