Section 10 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
10. Meetings of Trustee Committee.
(1)The Trustee Committee shall meet atleast once in three calendar months or more often if found necessary to transact business under this Act or the rules made thereunder.(2)Five members of the Trustee Committee shall form the quorum for a meeting of the committee.(3)The Chairman or in his absence, one of the Vice Chairman shall preside over a meeting of the Trustee Committee.(4)Any matter coming up before a meeting of the Trustee Committee shall be decided by a majority of the members present and voting at the meeting and, in the case of an equality of votes the Chairman or Vice-Chairman, as the case may be, shall preside over the meetings and shall have a casting vote.
