19. Sub-Committees, Joint-Committees and Ad-hoc Committees.
(1)A sub- committee or a joint committee or an ad-hoc committee appointed under section 19 of the Act may be for the full term of the Committee or a for shorter fixed period. The appointment or removal of members of such a Committee and delegation or withdrawal of powers and duties shall be by a resolution of the Committee in a regular meeting :Provided that decision of a joint committee shall be valid only when the same has been ratified by the Committee.(2)The Committee while setting up a sub-committee or a joint committee or an ad-hoc committee, shall fix the quorum for its meetings and shall appoint one of its members as its Chairman in each case, who shall be convener of its meetings and shall submit a record of all the work done by it in every meeting of the committee through the Chairman :Provided that the Chairman of the Committee when appointed on a sub- committee, a joint committee or an ad-hoc committee shall, subject to the provisions of rule 13 be the ex-officio Chairman of such a sub-committee, a joint committee or an ad-hoc committee.(3)Unless otherwise provided in these bye-laws the procedure for convening and conduct of meetings of the committee shall be applicable to the meeting of a sub-committee or a joint committee or an ad-hoc committee in so far as it is applicable.(4)Subject to the provisions of rule 14(3), the Secretary to the Committee shall act as Secretary to a sub-committee, a joint committee or an ad-hoc committee.
