 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Cost and Works Accountants Act, 1959 82. Procedure for transaction of business (1) The business of a Committee shall ordinarily be transacted at meeting of the Committee, provided that the Chairman may in emergent cases circulate papers among the members of the Committee for the decision of any question: PROVIDED FURTHER that, where any two members of the Committee require that any question should be decided at a meeting, the Chairman shall withdraw the papers from circulation and have the question determined at a meeting of the Committee. (2) When the papers relating to any question are circulated among the members, a period of not less than ten days, commencing from the date of circulation of the papers shall elapse before any decision is arrived at on the question. (3) Every resolution passed by circulation of papers shall be communicated to all the members.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back