Section 27 in Punjab State Veterinary Council Rules, 1997
27. Executive and other Committees. [Sections 40 and 62(2)(d)].
(1)This Punjab Council may, under section 40 of the Act, appoint from amongst its members an executive Committee and other Committees, on the adoption of a motion to this effect, for such purposes as it may consider necessary and define the purposes and functions of such Committees in the motion itself.(2)The Punjab Council may also co-opt any person or persons specially qualified to advise on any matter to any Committee, other than the executive committee, by adopting a motion to this effect.(3)The quorum for meeting of the Executive Committee or other committees shall be specified at the time of appointment of the concerned committees and shall not be less than the simple majority.(4)The Registrar shall be convener of all such committees, sub-committees and would be liable to submit the report of such committees, sub-committees within the time as specified in the motion.(5)Save in exceptional circumstances, the extension of time shall be given to any Committee appointed by the Punjab Council under sub-rule (1) read with Section 40 of the Act.(6)The Registrar shall place before the Punjab Council the said report of the Committee at the next meeting of that Council.
