Section 26 in The U.P. Homoeopathic Medicine Act, 1951
26. Establishment of Advisory Committee.
(1)Subject to the rules made by the State Government for this purpose, the Board may, by a resolution in that behalf, appoint an advisory committee which may consist of as many members or outsiders co-opted for that purpose, or both, as it may decide, for any purpose provided for in this Act, and may appoint a convener who shall preside over the meetings of such committee. In the absence of the convener, the committee may elect any of its members for this purpose.(2)AU questions at a meeting of the committee shall be decided by a majority of the votes of the members present and voting at the meeting. In case of equality of votes, the person presiding shall have a casting vote.(3)No business shall be transacted at any meeting of a committee when either less than two members or less than one-fourth of the members constituting the committee, whichever is more, are present.(4)Proceedings of every committee shall be laid before the Board which may take any action on them, it deems necessary and such committee shall compy with directions of the Board.
