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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(1) in Kitturu Development Authority Act, 2011

(1)The Authority may for any specific purpose constitute one or more sub-committees consisting of the Commissioner as Chairman and such other members not exceeding five on each sub-committee. Any subject deliberated and decided in the sub-committee shall be placed before the meeting of the authority for approval or rejection. The decision may be remanded back to the sub-committee.