(1)The first meeting of the Committee after the election or appointment of the Chairman under Sec. 6-shall be held on a day and at a time and place to be fixed by the Chairman. If such meeting is not held on the day so fixed, it shall be held on a subsequent day to be fixed by the Chairman. Thereafter the Committee may, subject to the provisions of sub-section (1) of Sec. 10, meet and adjourn as it thinks proper : Provided that the Chairman may whenever he thinks fit and shall, on the written requisition of not less than four members of the Committee, call a special meeting of the Committee on any day or when a special meeting is to be called on a written requisition, on a date not later than four days after such requisition.(2)If at any time during the meeting of the Committee it is brought to the notice of the Chairman that the numbers of members present falls short of the number required to make a quorum prescribed by sub-section (2) of Sec. 10 of the Act, the Chairman shall adjourn the meeting to some other day, fixing such time and place as he shall think convenient.
