Section 20 in The Bihar State Advocates' Welfare Fund Act, 1983
20. Meetings of Trustee Committee.
(1)The Trustee Committee, shall meet at least in [one calendar month] [Substituted by Bihar Act 13 of 2003.] or more often if found necessary at its headquarter at Patna or at any other place in Bihar to transact business under this Act or the rules made thereunder.(2)One-third members of the Trustee Committee shall form the quorm for the meeting of the Committee.(3)The Chairman or in his absence [Vice-Chairman of the Bar Council] [Added by Bihar Act 5 of 1990.] or a member elected 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 majority of the members present and voting at the meeting, and in case of equal votes, the Chairman or the member presiding over the meeting shall have a casting vote.
