(1)A meeting of the Committee shall ordinarily be held in the office of the Committee at least once in three months at a time and date and place fixed by the Chairman. The Chairman may on his own discretion and shall on requisition in writing of not less than half the existing strength of the Committee, call an emergent meeting.(2)[ If the Chairman or Vice-Chairman acting as Chairman is not available for reason of long absence or if the requisition of members has been received for calling meeting for no confidence against the Chairman or Vice-Chairman, the meeting may be convened with approval of District Mandi Officer by the Secretary, Market Committee, giving at least seven days notice.Explanation:- The following shall be instances of long absence :-(a)absence from the country for a period of one month or above; or(b)absence from the State for a period of one month or above; or(c)failure to attend office of Market Committee for 15 days continuously.(3)If the meeting is called by the Secretary under sub-clause (2) for reason of long absence of Chairman or Vice-Chairman, he will certify that the Chairman or Vice-Chairman or the both are not available for reason of long absence due to any of the reasons indicated in the explanation to sub-clause (2) and this certificate shall be duly countersigned by District Mandi Officer before the meeting is convened by the Secretary. A copy of the notice of meeting so convened shall be sent to the Secretary Board also.] [Inserted vide Notification No. 3066 dated 28th January, 1988, published in the Gazette dated 19th February, 1988.]
