Section 5 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
5. Sub-committee of the Board.
(1)The Board may constitute a sub-committee consisting of not more than five of its members for carrying out any of its functions under sub-section (1) of section 4 and the sub-committee so constituted may appoint one of its members to be the convener.(2)A sub-committee shall have power to co-opt any official or non-official expect qualified to advise it on any matter entrusted to it.
