Section 25 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
25.
Establishment of Advisory Committee.-(1) Subject to the rules made by theState Government for this purpose, the Board may, by a resolution in this behalf,appoint an Advisory Committee consisting of seven persons of whom three shall be themembers of the Board and four co-opted members, for any purpose provided for in thisAct and may appoint a Convenor who shall preside over the meetings of suchCommittee in the absence of the Convenor, the committee may elect any one of itsmembers for this purpose.(2)All questions at a meeting of the Committee shall be decided by a majority ofthe votes of the members present and voting. In case of an equality of votes, the personpresiding shall have a casting vote.(3)No business shall be transacted at any meeting of the Committee when lessthan four members are present.(4)Proceedings of every meeting of the Committee shall be laid before the Boardwhich may take such action thereon as it deems necessary.(5)The members of the Advisory Committee shall be paid such travelling andother allowances as may be payable to the members of the Board under section 19.
