Section 53 in Central Council of Homoeopathy (General) Regulations, 2018
53. Members of Committees.
(1)The number of members in each committee shall ordinarily not exceed seven.(2)No member of the Central Council shall be elected or appointed on more than two committees.(3)The term of office of an elected member of a Committee referred in sub-regulation (1) of regulation 50, shall be for two and a half years, for the members of Executive Committee from the date of his election or till the date his membership is ceased in the Central Council, whichever is earlier:Provided that if any casual vacancy occurs in a committee by reason of death or resignation or cessation of membership of the Central Council or for any other reason the vacancy shall be filled up for the remaining period by election from amongst the members of the Central Council.(4)A member of a committee shall be eligible for re-election.(5)The Chairperson of a Committee may resign from his office in writing addressed to the President and his resignation shall take effect from the date of its acceptance by the President.(6)When a casual vacancy occurs by reason of death or resignation of the Chairperson, the Committee shall elect a new Chairperson for remaining term of such Committee.(7)The Chairperson of a Committee may, with the consent of the President, invite not more than one member of the Central Council to attend any meeting of the Committee, who is not a member of that particular committee and the person so invited shall be free to participate in the discussions of the committee but shall not have the right to vote:Provided that where financial commitment is not involved, any number of members can be invited by the Chairperson of a committee with the consent of the President and such invited members shall be free to participate in the discussions of the committee but shall not have the right to vote.
