- The Chairman may, subject to the provisions of Rule 12, call a meeting of the Committee, [**] [Words 'Advisory Committee' omitted by Notification No. VI/W3-1022/58L. 19583 dated 22.11.1958.] or the Board, as the case be at any time he thinks fit:Provided that on a requisition in writing from not less than one half of the Members, the Chairman shall call a meeting within fifteen days from the date of receipt of such requisition.
