Section 20 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
20.
(1)The Board shall form such committee or committees consisting of its members and also non-official experts or persons as may be necessary to help its efficient working or for specific purposes and periods as may be felt necessary.(2)The Chairman of such committee or committees shall be a person nominated by the Board.(3)The purpose and nature of works to be entrusted to the committee shall be prescribed by the Board.(4)The Committee shall meet frequently as the business demands and at places and time as may be fixed by the Chairman of the committee.(5)Tor the purpose of a meeting of the committees minimum of 3 members including the Chairman and the Member-Secretary of the committee shall form the quorum.(6)In absence of quorum in the earlier meeting the next meeting convened shall function even without the quorum; provided the Chairman and the Member-Secretary remain present and the decisions taken there shall be treated as duly taken by the committee.(7)The meeting of the committee shall be conducted by its Chairman or in his absence as per Rule 12 and the decisions taken thereat shall be incorporated in the agenda for the next meeting of the Board.(8)The committee shall neither pass any resolution nor draw any minutes, but shall submit to the Board its recommendations or report pertaining to the subject for which the committee is appointed by the Board.
