Section 32 in The Orissa Veterinary Council Rules, 1997
32.
(1)The State Council may, under Section 40 of the Act, constitute Executive Committee from amongst its members and may constitute other committees for such general of specific purposes as the State Council considers necessary and may co-opt any person or persons specially qualified to advise on any matter to any Committee other than the Executive Committee.(2)The Executive Committee shall have five members including the President, the Vice-President and the Registrar who shall act as the President, the Vice-President and the Secretary respectively.(3)The meetings of the Executive Committee shall be generally governed by the rules applicable to the meetings of the State Council.(4)If at the time appointed for a meeting of the Executive Committee a quorum is not present, the meeting shall not commence until a quorum is present, and if a quorum is not present on the expiration of an hour from the time appointed for the meeting or during the course of any meeting, the meeting shall stand adjourned to such time and date as the President may appoint :Provided that one third of the total members of the Executive Committee shall form a quorum :Provided further that when a meeting of the Executive Committee is adjourned for want of quorum, no quorum shall be necessary for the adjourned meeting.(5)The president, when present shall preside over every meeting of the Executive Committee and in his absence the Vice-President shall preside over the meeting. If both the President and Vice-President are absent the members present shall elect one of the members present to preside over the meeting.(6)The term of office of an elected members of the Executive Committee shall be for three years from the date of his election or till the next Executive Committee takes over after its appointment whichever is later.(7)Notwithstanding anything contained wherein, the Executive Committee shall cease to function with the termination of the State Council that appoints the Committee, irrespective of the reasons for termination of the State Council.(8)The Executive Committee may invite a member of the State council who is not a member of the Executive Committee to attend any meeting of the Executive Committee. Any member so invited shall be free to participate in the discussions of the Executive Committee shall not have the right to cast his vote.(9)The Executive Committee shall exercise all the powers of the State Council in the implementation of the decisions of the said Council and shall have the power to take decisions on behalf of the said Council in all matters except those falling in the sphere of other Committees. It shall also perform all the functions of the said Council that are of administrative nature :Provided that it shall not apply to matters of policy involving an expenditure exceeding Rs. 25,000 (Twenty-Five thousand) per annum from out of the sanctioned budget provision of the State Council that are of administrative nature.(10)A copy of the minutes of each meeting of the Executive Committee shall be submitted to the President for his approval within seven days of the meeting and after his approval shall be sent to the members of the Executive Committee within twenty days of the meeting. If no objection to their correctness is received within fifteen days of their despatch, any decision taken therein shall be given effect to. The minutes shall be sent to the members of the State Council after confirmation by the executive Committee ;Provided that the President may direct that action be taken on a decision of the executive Committee before the expiry of the period of fifteen days specified above in exigencies.
