Section 8 in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
8. Notice and quorum of meeting of the Trustee Committee.
(1)Ten clear days notice shall be given for a meeting of the Trustee Committee provided that the Chairman may, whenever he considers it emergent or extraordinary circumstance exist, convene emergent meeting of the Trustee Committee with 24 hours notice. The decision of the Chairman for the reasons to convene emergent Trustee Committee meeting shall be final.(2)The quorum for a meeting of the trustee Committee shall be four.(3)The meetings of the Trustee Committee shall be ordinarily held at the office of the Bar Council.(4)The meetings of the Trustee Committee shall be presided over by the Chairman or in his absence by a member chosen by the members present at the meeting.(5)The Secretary of the Trustee Committee shall not have the voting right in the meeting.
