(1) The Committee may 1 [by notification in the Official Gazette] make bye-laws consistent with this Act and the rules made thereunder for all or any of the following purposes, namely:-- (a) the manner in which meetings of the Committee shall be convened, the quorum for the transaction of any business thereat and the procedure at such meetings; (b) the appointment of such persons as may be necessary to assist the Committee in the efficient performance of its duties and the terms and conditions of service of such employees; (c) the duties and powers of the employees of the Committee; (d) the submission of accounts, returns and reports to the Committee by any of its employees. (2) All bye-laws made under this section shall be subject to the condition of previous publication and shall not have effect until they are approved by the Central Government.Open in Lexace · Ask the AI about this section
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