6. Committees of the Council .-(1) The Council may appoint, from amongst its members, such number of Committees as the Council deems necessary but not exceeding four, and assign to them such functions, duties and powers as it may consider necessary for the purpose.
(2)The members of the Committee shall hold office for such period as may be specified by the Council.(3)A member shall cease to be a member of a Committee if he ceases to be a member of the Council.(4)The Committee of the Council may meet frequently depending upon the exigencies of work.(5)The recommendations or decisions of the Committee shall be placed before the Council for its approval:Provided that when the Council is not holding its meetings the recommendations or decisions shall be placed before the Chairperson by the Secretary of the Council and the Chairperson shall inform the Council of the recommendations or decisions taken in view thereof to the Council as soon as the Council meets:Provided further that if the Committee is unable to meet for reasons beyond its control, the Secretary of the Council may submit the matter falling within purview of such Committee directly to the Chairperson for directions:Provided also that all decisions taken by the Chairperson either on the recommendations of a Committee or otherwise shall be ratified forthwith by the Council.
