(9)Every meeting of the Committee shall be presided over by its Chairman or in his absence by its Vice-Chairman, but if both are absent the members present shall elect one of the members present to act as Chairman for the occasion and such Chairman shall have, for that meeting, all the powers of the Chairman and be designated as such:Provided that if the Chairman or the Vice-Chairman returns during the meeting, he shall resume his powers as Chairman from the temporary Chairman.[Provided further that if the meeting is convened by the Secretary, Market Committee under sub-clause (2) of bye-law 4 the meeting of the Market Committee shall be presided over by any of the members elected as Chairman for the occasion by the members present in the meeting.] [Inserted vide Notification No. 3066 dated 28th January, 1988, published in the Gazetted dated 19th February, 1988.]
