Section 5 in The Forest (Conservation) Rules, 2003
5. Conduct of business of the Committee
.-(i) The Chairperson shall call the meeting of the Committee whenever considered necessary, but not less than once in a month.(ii)The meeting of the Committee shall be held at New Delhi.(iii)In a case where the Chairperson is satisfied that inspection of site or sites of forest land proposed to be used for non-forest purposes shall be necessary or expedient in connection with the consideration of the proposal or proposals received under sub-rule (3) of rule 6, he may direct that the meetings of the Committee to be held at a place other than New Delhi from where such inspection of site or sites is necessary.(iv)The Chairperson shall preside over every meeting of the Committee at which he is present.(v)Every question upon which the Central Government is required to be advised shall be considered in the meeting of the Committee provided that in urgent cases if the meeting cannot be convened within a month, the Chairperson may direct that papers may be circulated and sent to the members for their opinion within the stipulated time.(vi)The quorum of the meeting of the Committee shall be three.
