Section 28 in Rajasthan Para-medical Council Regulations, 2014
28. Committees.
(1)The Council may, at any time, on the adoption of a motion to this effect, appoint a committee consisting of any member of its members or resolve itself into a committee for the consideration of any business.(2)A member may move a motion that a committee of the Council be appointed or that the Council do resolve itself into a committee.(3)A motion for the appointment of a committee shall define the functions of the committee and the number of members to be appointed.(4)Any member may, without notice, move an amendment to such a motion proposing that the functions or the number of members of the committee be enlarged or reduced.(5)If a motion for the appointment of a committee is adopted the Council shall appoint members to this committee and decide the scope of business of the committee.(6)If the number of member proposed as members of the committee, does not exceed the total number of members to form the committee, the members so proposed shall be appointed as members of the committee. If the number of member so proposed exceeds the total number of members to form the committee, ballot shall be held and the requisite number of member who obtain the largest number of votes shall be appointed.(7)The meetings of committee shall ordinarily be held at Jaipur.
