Section 19(2) in Punjab Market Committees Bye-laws
(2)The Committee while setting up a sub-committee or a joint committee or an ad-hoc committee, shall fix the quorum for its meetings and shall appoint one of its members as its Chairman in each case, who shall be convener of its meetings and shall submit a record of all the work done by it in every meeting of the committee through the Chairman :Provided that the Chairman of the Committee when appointed on a sub- committee, a joint committee or an ad-hoc committee shall, subject to the provisions of rule 13 be the ex-officio Chairman of such a sub-committee, a joint committee or an ad-hoc committee.
