Section 19 in The Orissa Advocates' Welfare Fund Act, 1987
19. Meetings of the Committee.
(1)The Committee shall meet at least one in three calendar months or more often, if found necessary, to transact business under this Act or the Rules made thereunder.(2)Five members of the Committee shall form the quorum for any meeting of the Committee.(3)The Chairman or in his absence, a member elected by the members present shall preside over a meeting of the Committee.(4)Any matter coming up before a meeting of the Committee shall be decided by a majority of the members present and voting at the meeting and, in the case of an equality of votes, the Chairman or the member presiding over the meeting shall have a casting vote.
