(1)A committee appointed under section 18 may meet and adjourn as it thinks proper ; but the Chairman may, whenever he thinks fit, [and shall, upon the written request of not less than two members thereof, call a special meeting of such committee.] [Substituted by Central Provinces and Berar Act No. XXXIV of 1949, section 7.](2)The Chairman may attend any meeting of a committee whether he is a member of such committee or not, and shall preside at every such meeting at which he is present ; if he is absent, such one of the Trustees present as may be chosen by the meeting shall preside.(3)All questions at any meeting of a committee shall be decided by a majority of votes of the members present and voting, the person presiding having a second or casting vote in all cases of equality of votes.(4)No business shall be transacted at any meeting of a committee when either less than two members of, or less than one-fourth of the members constituting, the committee whichever is greater are present.
