Section 8 in The Delhi Urban Shelter Improvement Board Act, 2010
8. Urban shelter consultative committee.
(1)The Government may constitute an urban shelter consultative committee to perform functions described in sub-section (3) of this Section.(2)The composition of the consultative committee shall be as may be prescribed by rules.(3)The functions of the urban shelter consultative committee shall be-(i)to provide feedback to the Board regarding the status of redevelopment and various initiatives of the Board;(ii)to articulate the felt needs and problems of the slum and jhuggi dwellers;(iii)to suggest to the Board strategies for more effective provision of basic infrastructure of services;(iv)to advise the Board on any other matter regarding which the Board may seek its advice.(4)The members of the consultative committee shall be paid remuneration as prescribed by rules.
