59. Meetings of and procedure for Committee of Management.
(1)A Committee of Management shall meet at such intervals and follow such procedure in exercising its powers and discharging its duties and functions as may be prescribed, but the day-to-day proceedings and routine business shall be disposed of in accordance with regulations made by the Committee of Management and approved by the State Government.(2)No act or proceeding of a Committee of Management shall be invalid by reason only of the existence of any vacancy amongst its members or any defect in the constitution thereof.
