Section 23(1) in Gujarat Educational Innovations Commission Act, 2009
(1)(a)The Commission may appoint one or more committees consisting of not more than five of its members or members of a Council or both, for performing such of the functions or for exercising such of its powers as may be delegated by it.(b)The Commission shall, while appointing a committee under clause (a), designate one member of the committee as the Chairperson of the committee.
