Section 17 in The Orissa Town Planning and Improvement Trust Act, 1956
17. Meeting of Committee.
(1)A Committee appointed under Section 16 may meet and adjourn as it thinks proper; but the Chairman may, whenever he thinks fit, and shall, upon the written request of not less than two members thereof, call a special meeting of such Committee.(2)Every meeting of a Committee shall be presided over by the Chairman if he is present whether he is member thereof or not and when he is absent from the meeting the members present shall elect a person from amongst themselves to preside.(3)No business shall be transacted at any meeting of the Committee unless there be present at least one-half of the number of the members constituting the Committee.(4)Every matter at a meeting of a Committee shall be decided by a majority at the votes of the members present and voting, the person presiding having a second or casting vote in all cases of equality of votes.
