- Subject to the provisions of this Act and the rules made thereunder, the Committee may make regulations for the following matters, namely:-(a)the form of Bhoodan Yagna Danpatra;(b)the grant of lands to landless persons [or to a village community, Gram Panchayat, or a Co-operative Society organised by the Committee] [Inserted by Bihar Act 15 of 1959.] and restrictions and conditions attached to such grant;(b1)[ terms and conditions subject to which settlement under Section 16 may be made;] [Inserted by Bihar Act 15 of 1959.](c)the preparation of its budget estimates;(d)the appointment of its officers and servants;(e)the appointment of subsidiary committees to assist it in the discharge of its functions;(f)the maximum and minimum areas to be granted to landless persons [*] [Word 'And omitted by Section 13 of Bihar Act 15 of 1959.]:(f1)[ the scheme of Bhoodan Yagna; and] [Inserted by Bihar Act 15 of 1959.](g)any other matter which may be prescribed.
