Section 13 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
13. Meetings of the council and executive committee.
(1)The council and the executive committee shall meet at such time and place and every meeting of the council or the executive committee shall be summoned by such person and in such manner as may be specified by regulations:Provided that until such regulations are made, it shall be lawful for the president to summon a meeting of the council or of the executive committee at such time and place as he may deem expedient by letter addressed to each member of the council or of the executive committee.(2)All questions at any meeting of the council or its executive committee shall be decided by the votes of the majority of the members present and voting at the meeting and in the case of an equality of votes, the member presiding shall have and exercise a second or casting vote:Provided that in the case of an equality of votes at an election, the choice shall be by casting lots.(3)The members of the council and the members of the executive committee shall be paid such daily and travelling allowances as may be prescribed.
