(1)The Central Khadi Mark Committee shall meet at such intervals as may be decided by the Commission.(2)The Zonal Khadi Mark Committee shall meet at such intervals as may be decided by the Commission.(3)The Chairperson of the Committee shall decide the agenda of the meeting in advance.(4)The Chairperson, and in his absence, a member chosen by the members present from among themselves shall preside over the meeting of the Committee.(5)One-third of the members or five of the members, whichever is more, of each Committee shall constitute the quorum for the meeting.(6)If at any meeting of the Committee there is no quorum, the Chairperson at such meeting shall adjourn the meeting to another date and the business at such an adjourned meeting may be disposed of irrespective of the number of members attending the adjourned meeting:Provided that the adjourned meeting shall be fixed for a date not less than seven days later and that all members are informed of the date, time and place of such adjourned meeting.
