Section 10F in Assam Khadi and Village Industries Board Act, 1955
10F. Powers and functions of Standing Finance Committee.
- Without prejudice to anything contained in functions of the Standing Finance Committee shall be:-(i)to render expert financial advice to the Board for proper administration of the Boards fund including its proper utilization ;(ii)to scrutinize and to give its comments and expert advice on the following matters, namely: -(a)all annual and supplementary budgets of the Board ;(b)all new schemes of the Board ;(c)any proposal for entertainment of the members of the staff of the Board that may be necessary after the commencement of the Assam Khadi and Village Industries Board (Amendment) Act, 1960 ; and(d)any other financial matter which the Board may, by general or special order, direct to be referred to the Standing Finance Committee for its scrutiny, comment and expert advice.]
