(1)The Committee shall perform and exercise all or any of the functions and powers conferred on it by the Act, or by the Rules made thereunder, either by itself or through a Sub-Committee appointed under sub-rule (5) of rule 4 for the district for which the said Sub-Committee has been constituted, through such other authority or person nominated by it with the approval of the State Government for any particular area:Provided that the powers so delegated by the Committee to a Sub-Committee or to a person or authority mentioned in sub-rule (1) above, may, at any time, be revoked.(2)The Committee shall ordinarily meet once every month for the transaction of its business at such place as may be fixed by it. Ten days notice shall be necessary for holding the meeting.(3)The quorum for each meetings shall be three including the Chairman:Provided that if the quorum is wanting at any meeting it shall be adjourned to such other date as may be fixed by the Chairman to which the agenda of the adjourned meeting shall be carried over and for which the rule of quorum shall have no application.(4)The Chairman, or, in his absence, any member of the Committee chosen for that purpose for that meeting by the members present, shall preside over the meeting of the Committee.(5)The Chairman or the Convener or the Secretary of the Committee may invite at any meeting of the Committee any person whose presence is considered necessary or desirable.(6)In case of disagreement the case shall be referred to Sri Acharyat Vinoba Bhave for his guidance.
