(1)The Committee shall have an Office at Patna and shall meet at such time and place and every meeting of the Committee shall be summoned in such manner, as it thinks fit, subject to the following provisions, namely,-(a)the Chairman may, whenever he thinks fit, call special meetings;(b)every meeting shall be presided over by the Chairman and in his absence, by any member chosen by the members present to preside at the meeting;(c)all questions at any meeting shall be decided by a majority of the members present and voting and, in case of an equality of votes; the person presiding shall have and exercise a second or casting vote, and(d)the minutes of the proceedings of such meeting shall be recorded in a book to be provided for the purpose;Provided that it shall be lawful for the Chairman to summon the first meeting of the Committee at such time and place as he may deem expedient by a letter addressed to each member on a clear notice of fifteen days.
