Section 16 in The Assam Aided Higher Secondary, High and Middle Schools Management Rules, 1976
16.
A meeting of the Committee will be called by the Secretary at least once a quarter. Not less than seven day's notice should be given of the meeting. The notice will set forth the business to be transacted at the meeting and no business other than that so stated will be transacted except with the consent of three-fourths of the members present. When any business of which notice has not been given is considered at a meeting, the decision recorded on resolution adopted in regard to such business at the meeting will be communicated forthwith to all the members and action on it will be held in suspense pending re-consideration at a subsequent meeting which may be convened on a requisition made by not less than three members of the committee within seven days of the communication of the original resolution. Failing such a requisition the resolution of decision will be validated.
