Section 14 in West Bengal Apartment Ownership Bye-laws, 1974
14. Constitution of Sub-Committee.
(1)A Board may, from time to time, constitute, if necessary, sub-committees from amongst its Managers and other apartment owners for general or specific purposes to assist it in the efficient discharge of its functions under the Act and the bye-laws.(2)The reports or views of the sub-committee shall be received by the Board and considered at its meeting as early as possible for such action as may be thought fit.
