Section 14 — Meetings of Executive Council.

(1) The Chairperson shall ordinarily preside at the meetings of the Executive Council and at the Convocation of the Institute: Provided that, in his absence, the Vice-Chairperson of the Executive Council shall preside at the meetings of the Executive Council. (2) It shall be the duty of the Chairperson to ensure that the decisions taken by the Executive Council are implemented. (3) The Chairperson shall exercise such other powers and perform such other duties as are assigned to him by this Act. (4) The Executive Council shall meet at least four times in a year and follow such procedure, in its meetings (including quorum at such meetings) as may be provided by the Statutes.

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