Section 16 in Bye-Laws for the State Board of Religious Trusts
16.
Every Committee shall meet at least once a month, provided the President considers that there is enough work to justify the convening of the meeting of a Committee. Two members shall from a quorum. Every Committee shall be elected for a term of one year unless such term is extended to a specified period by a resolution of the Board. The Superintendent shall act as Secretary of all such Committee except where a Committee appoints another officer of the Board as its Secretary. The Secretary shall prepare the agenda and convene meetings of the Committee with approval of the President. At least seven days notice shall be given to the members for ordinary meetings and at least three days notice for special meetings of the Committee.
