Section 9 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
9. Constitution of Advisory Committee.
- The State Government may constitute one or more Advisory Committees each consisting of not more than live members to assist the Resettlement Commissioner, Project Resettlement Officer or any other officer appointed for any of the purposes of this Act on such matters regarding the speedy resettlement of the displaced persons as may be referred to him or them. The composition of an Advisory Committee, the regulation of business, the allowances or fees, if any, to be paid to its members and all matters incidental thereto shall be such as may be prescribed.
