(1)The Board may appoint from among its members such committees as it may consider necessary.(2)The number of members of any committee shall not exceed five.(3)Every meeting of a committee shall be presided over by the Chairman if he is a member of the committee and is present and in his absence by any member chosen by the members present at the meeting to preside for the occasion. If the Chairman is not a member of any committee, the committee shall elect its Chairman.(4)The quorum for a meeting of a committee shall be one-half of the total number of members of the committee and no quorum shall be necessary for an adjourned meeting.(5)No meeting of the committee shall be held unless notice of the meeting has been given at least two clear days before the day of the meeting.(6)All questions, which may come up before the committee, shall be decided by a majority of the members present and voting at the meeting,(7)In every case of equality of votes, which shall be by the show of hands, the Chairman, or the presiding member shall have and may exercise a second or casting vote.(8)The committee may co-opt, other persons; but the member of such persons shall not exceed one-third of the total number of the committee:Provided that the persons so co-opted shall not be entitled to vote.
