Section 19 in New Delhi International Arbitration Centre Act, 2019
19. Committees of Centre.
(1)The Centre may constitute such Committees as may be considered necessary to administer various aspects of its functions.(2)The composition and functions of the Committees referred to in sub-section (1) shall be such as may be prescribed.(3)The Committee shall meet at such time and at such places and shall observe such rules of procedure in regard to the transaction of business at its meetings including the quorum as may be specified by the regulations.
