(1)The Chairperson shall be the Head of the Council and shall ensure that the Act and the Regulations made thereunder are strictly observed and shall have all the powers necessary for the purpose.(2)The Chairperson may at any time and shall at least once in three months or on receipt of a requisition, signed by not less than 1/3 of the total number of the members of the Council, stating the business to be brought before the Council, call a meeting of the council, and he shall cease to be the member of the Council on the acceptance of his resignation.(3)The Chairperson shall have the power to seek a review of previous decision or decisions.
