(1)Every committee shall meet for the transaction of business at least once in every month at such time as may, from time to time, be fixed by the bye-laws:[Provided that in addition to the aforesaid meeting, every committee shall hold atleast one meeting in every six months of a duration of not less than three days.] [Inserted by Haryana Act No. 33 of 2019, dated 4.9.2019.]
