(1)There shall be held atleast one meeting in a quarter of the Execution Committee for the disposal of the business relating to day to day secular affairs of the temple. The Board may appoint other ad-hoc committees whenever deemed necessary for the disposal of business pertaining to specific matters. The Secretary of the Committee shall under the instructions of the Chairman call meetings whenever deemed necessary on such date, time and place as the Chairman may direct. The Chief Executive Officer shall act as Secretary to such committee. The Chairman may, in case of urgency, ascertain the opinion of the members by circulation of the papers among them and in case of unanimity of opinion, carry out the decision:[Provided that in case there is no unanimity of opinion, the Chairman may either call an urgent meeting on a short notice of 72 hours of take a decision according to the majority opinion.] [Added by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983].]
