Section 3 in Handlooms (Reservation of Articles For Production) Rules, 1986
3. Establishment and constitution of Advisory Committee.
(1)The Advisory Committee to be constituted under sub-section (1) of section 4 of the Act shall consist of a Chairman and such other members, not exceeding thirty, as may be nominated by the Central Government.(2)The Advisory Committee shall [* * *] [Omitted "normally" by Notification No. G.S.R. 340(E), dated 18.4.2000 (w.e.f. 10.3.1986)] have a tenure of three years:Provided that if the Central Government is of opinion that it is necessary or expedient so to do, it may reconstitute the Advisory Committee earlier than the aforesaid period of three years.(3)A casual vacancy occurring in the offices of the Chairman or members of the Advisory Committee by resignation or otherwise shall be filled by a fresh nomination and the persons nominated to fill the vacancy shall hold office only for the remainder of the term for which the Chairman or, as the case may be, the members whose place he takes, was nominated.(4)The Chairman of the Advisory Committee shall preside at its meetings :Provided that where the Chairman is unable to attend any meeting of the Advisory Committee, he shall nominate one of the members of the Advisory Committee to preside over the meeting.(5)The Advisory Committee may meet at such places and at such times as may be determined by the Chairman :Provided that the Advisory Committee shall meet at least once a year to review the list of reserved articles.
