(1)The office of the Committee shall be at Pandharpur.(2)For the transaction of its business, the Committee shall meet at Pandharpur of such intervals as may be prescribed.(3)The Committee shall make by-laws consistent with this Act with respect to the conduct and adjournment of such meetings and generally with respect to the transaction of business thereat including all matters connected with the holding of such meetings or special meetings of the Committee.(4)The quorum for a meeting of the Committee shall be six.(5)[ Every meeting of the Committee shall be presided over by the Chairman, and in his absence, by the Co-Chairman and in the absence of both the chairman and the Co-Chairman, by a member chosen by the members present to preside for the occasion.] [Substituted by Maharashtra Act No. 2 of 2018, dated 15.1.2018.](6)All questions arising at a meeting of the Committee shall be decided by a majority of the votes of the members present and voting; and in case of equality of votes, the Chairman or the person presiding shall have and exercise a casting vote.
