26. [ Functions of the Chairman of the Standing Committee] [Substituted 'Election of Chairman of Standing Committee and its Presidency' by Act 14 of 1999, w.e.f. 24-3-1999.].
- [x x x] [Omitted '(1) & (2)' by Act 14 of 1999, w.e.f. 24-3-1999.] [(1)] [Renumbered '(3)' by Act 14 of 1999, w.e.f. 24-3-1999.] The Chairman of a Standing Committee shall preside at its meetings and in his absence, a member chosen by the members present from among themselves shall preside over the meeting.(2)[] [Renumbered '(4)' by Act 14 of 1999, w.e.f. 24-3-1999.] A member presiding at a meeting of the Standing Committee shall, while so presiding, have all the powers and be subject to all the obligations of the Chairman.(3)[] [Renumbered '(5)' by Act 14 of 1999, w.e.f. 24-3-1999.] The person presiding over the meeting shall control the meeting and shall decide all points of order and procedure arising at or in connection with a meeting.
