Section 6 in The M.P. State Veterinary Council Rules, 1993
6. Executive and other committee.
(1)The State Council may under Section 40 of the Act, appoint from among 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 committee in the said motion itself.(2)The State Council may also co-opt any person specially to advise on any matter to any committee other than Executive Committee, by adopting a motion to this effect.(3)The quorum for a meeting of the Executive Committee or other Committee shall be specified at the time of appointment of the concerned Committee(s) and shall not be less than the simple majority of members appointed in this regard.(4)The Executive Committee and other committees so appointed shall report to the Registrar of the State Council on the matters referred in the motion(s) appointing the said Committee(s) within the time frame specified for this purpose in the said motion(s).(5)Save in exceptional circumstances, no extension of time shall be given to any committee appointed by the State Council under sub-rule (1) read with Section 40 of the Act.(6)The Registrar shall place before the State Council the said report of the Committee at the next meeting of that Council.
