(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.](2)The President or, in his absence or during his incapacity to attend to his duties or during the vacancy of his office, the Vice-President may, whenever he thinks fit and shall, within a period of ten days from the date of receipt of a requisition signed by not less than one-fifth of the total number of members of the committee, convene either an ordinary or a special meeting at any other time:Provided that the requisition shall specify the purpose for which the meeting is to be held.(3)If the President or the Vice-President fails to convene a meeting of the committee within a period of ten days from the date of receipt of such requisition, the members who signed the requisition may request the Deputy Commissioner to convene the meeting.(4)The Deputy Commissioner on receipt of request under sub-section (3) shall within a period of ten days from the date of such request, either himself convene the meeting or designate any other officer for this purpose.(5)A meeting referred to in sub-section (4) shall be presided over by the Deputy Commissioner or the officer designated by him, but neither he nor such officer shall have the right to vote at such meeting.
