63. Procedure for the conduct of business of the Committee
.-Procedure for the conduct of business of the Committee shall be as follows, namely:--(1)Meetings of the Committee .-Meetings of the Committee may be held at such places and at such times as may be decided by the Chairman of the Committee.(2)Notice of meeting .-Notice of any meeting of the Committee shall be sent by the Secretary of the Committee to every member at least seven days before the date of the meeting.(3)Quorum for the meeting .-Two members in addition the Chairman shall constitute quorum for a meeting.(4)Adjournment of a meeting .-If the requisite quorum is not available within half an hour of the appointed time for a meeting, the Chairman may adjourn the meeting to such date and time as he may decide.(5)Chairman to preside at meeting .-The Chairman shall preside at all meetings of the Committee.(6)Record of deliberations .-The results of the deliberations of every meeting shall be recorded in the form of a note explaining, in brief, the matters referred to the Committee and the recommendations thereon of each of the members (other than the Chairman) present. Such record shall be signed by the Chairman and the members present.(7)Circulation .-Any matter for consideration of the Committee may at the discretion of the Chairman be referred to the members for suggestions by circulation as an alternative to convening a meeting for the purpose.
