Section 8 in Chennai Unified Metropolitan Transport Authority Rules, 2019
8. Committees constituted by the Authority.
(1)The Authority may from time to time, constitute committees consisting of such members as it deems fit and may associate with such committees in such manner and for such period as required, any experts, whose assistance or advice it may desire and refer matters to such committees for detailed consideration, any subject relating to the purposes of the Act.(2)The persons appointed as non-official members of the committee or persons associated with the Committee under sub-rule (1) shall be entitled to sitting fees as specified by the Government in Finance Department from time to time.(3)Every committee appointed under sub-rule (1) shall conform to any instructions that may, from time to time be given to it by the Authority and the Authority may at any time alter the constitution of any committee so appointed or rescind any such appointment.(4)The Authority shall ordinarily nominate any one of its members as the chairperson of such committees.(5)The procedure to be followed by the committees and all other matters relating to the committees shall be such as may be specified by Regulations framed under the Act.
