Section 17 in The Haryana Kisan Kalyan Pradhikaran Act, 2018
17. Coordination committees and standing committees.
- Subject to such terms and conditions, as may be specified by regulations, the Pradhikaran may constitute as many coordination committees and standing committees, as it deems fit, with such terms of references as the Pradhikaran may determine for exercising any power or discharging any function or for monitoring or reporting or advising upon any matters related to agriculture and allied sectors and matter related to welfare of farmers.
