Section 21 in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
21. Business of Committee.
(1)The [Director of Marketing] [Substituted for the word 'Collector' by Notification No. 150265-A-II, dated 5.3.1975.] shall convenue a meeting of the Committee at such place, on such date and at such time, as he may deem fit.(2)Seven clear day's notice of a meeting and three clear day's notice of an adjourned meeting, specifying the time and place at which such meeting is to be held, and the business to be transacted there at, shall be given to every member of the Committee :Provided that, failure to give notice to any member due to wrong address given by the member or to his absence from his residence shall not invalidate in any way the proceedings of the Committee.(3)Four members of the Committee (out of whom one at least is a representative of cotton growers and one of the owners of factories) shall form a quorum :[* * *] [Deleted by Notification No. 150265-A-II, dated 5.3.1975.](4)All questions shall be decided by a majority of votes of the members present and voting, the Chairman having a second or casting vote in all cases of equality of votes.(5)The proceeding of the Committee shall be recorded under signature of the Chairman in a register to be kept for the purpose which shall be open for inspection by any member of the Committee at a reasonable time.(6)No act done by the Committee shall be questioned on the grounds merely of the existence of any vacancy in the Committee, or by reason of the casual and unforeseen absence of any of the members during any stage of the proceedings thereof.
