(6)The Council may, subject to the approval of the State Government, appoint one or more committees consisting of members of the Council or outsiders or both, on such terms as may be approved by the State Government, for the purpose of advising it on such matters as it deems necessary, and may appoint, for any such committee, a convener who shall convene the meeting of the said committee and one of the members of the committee shall preside over the meetings of such committee.
