Section 21 — Committees of Council.

(1) The Council may constitute such committees from amongst its members, and co-opt therein persons who are not members of the Institute, as it deems necessary for the purpose of carrying out the provisions of this Act: Provided that the number of co-opted members shall not exceed one-third of the total membership of the committee. (2) Every committee constituted under this section shall elect its own Chairman: Provided that-- (i) where the President is a member of such committee, he shall be the Chairman of such committee, and in his absence, the Vice-President, if he is a member of such committee, shall be its Chairman; and (ii) where the President is not a member of such committee but the Vice-President is a member, he shall be its Chairman. (3) The committees shall exercise such functions and be subject to such conditions as may be specified.

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