(1) The Central Council shall, as soon as may be, constitute an Executive Committee consisting of the President, (who shall be Chairman of the Executive Committee) and Vice- President, ex officio, and five other members elected by the Central Council from amongst its members.

(2) A member of the Executive Committee shall hold office as such until the expiry of his term of office as member of the Central Council, but, subject to his being a member of the Central Council, he shall be eligible for re- election.

(3) In addition to the powers and duties conferred and imposed upon it by this Act the Executive Committee shall exercise and discharge such powers and duties as may be prescribed.