Section 41 in Gujarat Elementary Education Rules, 2010
41. Calling of Meetings.
(1)The Education Committee shall ordinarily meet once in two months for the transaction of its business, but the Chairman may, whenever he thinks, fit, and shall, upon a written request of not less than one third of the whole number of members of the Education Committee and on a date not later than fifteen days the receipt of such request, call a special meeting.(2)(i)The ordinary and special meetings of the Education Committee shall be held at the office of the Education Committee.(ii)The meeting shall be held on such on such a day and at such hour as the Chairman may appoint in this behalf.(3)If, in the opinion of the Director, the Chairman is for any reason unable to call or is deliberately abstaining from calling an ordinarily or special meeting of the Education Committee within the prescribed time, the Director may authorise the District Education officer or any other officer of the Education Department of Government to call such meeting and such meeting shall thereupon be deemed to have been duly called by the Chairman.
