(1)The Committee shall maintain its office at such place or places at Puri as the Committee may determine for the transaction of its business.(1-a) The Committee shall meet not less than six times during a calendar year and a period of more than two months shall not be allowed to elapse two successive meetings.(1-b) [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] may, sou motu, and shall, when so required by the Chairman or in his absence by the [Working Chairman] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).], convene an emergent or special meeting of the Committee for consideration of any urgent matter.(2)The Chairman and in his absence the [Working Chairman] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] shall preside over the meetings of the Committee and in the absence of both any other member elected by the members present shall preside over such meeting.(3)No business shall be transacted at any meeting unless at least [nine members] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] are present.(4)Questions arising at a meeting of the Committee shall be decided by a majority of the votes of the members present thereat and the Chairman or the person presiding, as the case may be, shall have no right to vote at the first instance but shall have and exercise his casting vote in the case of equality of votes.(5)The Secretary of the Committee shall be responsible for the due record and maintenance of the minutes of the proceedings duly countersigned by the Chairman or the person presiding as the case may be, and shall submit a copy of the said minutes to the State Government for their nomination.(6)The State Government may call upon the Committee to submit report on any matter concerning the business of the Committee and management of the Temple and its affairs. Non-compliance in this behalf will be treated as a default in performance of duty within the meaning of Section 11.
