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State of Bihar - Section

Section 31 in Bye-Laws for the State Board of Digamber Jain Religious Trusts

31.

Every Committee shall meet at least once a month, provided the President considers that there is enough work to justify the convening of a meeting of the Committee. Two members shall form the quorum. Every Committee shall be elected for a term of one year such term is extended for a specified period by a resolution of the Board. The Superintendent shall act as the Secretary to all Committees except when a Committee appoints another officer of the Board as its Secretary. The Secretary shall prepare the agenda and convene meeting of the Committee with the approval of the President. At least seven day's notice shall be given to the members for ordinary meetings and at least three day's notice for special meetings of the Committee.