Section 18 in The Orissa Ayurvedic Medicine Act, 1960
18. Establishment of Advisory Committee.
(1)The Council may subject to the rules made by the Government by a resolution in that behalf appoint an Advisory Committee which may consist of as many members of the Council and outsiders, if any, co-opted for any purpose as it deems fit. The said Committee shall discharge such duties, perform such functions and advise on such matters as may be assigned or referred to it by the Council:Provided that the total number of members of such Committee shall not be more than seven.(2)The Council may from amongst the members of the Committee appoint a Convener who shall preside at the meetings of such Committee, to the absence of the Convener the members present shall elect one amongst themselves to preside at the meeting.(3)All questions at a meeting of the Committee shall be decided by the votes of the majority of the members present at the time of voting at the meeting. In the case of equality of votes the member presiding shall have a second or casting vote.(4)No business shall be transacted at any meeting when less than three members constituting the Committee are present.(5)The term of office and allowance, if any, payable to the members of such Committee, shall be determined by rules made by the Government in this behalf.
