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State of Odisha - Section

Section 11A in The Shri Jagannath Temple Rules, 1960

11A. Sub-committees.

(1)The Sub-committees constituted under Section 15-A shall each have three members as specified below :
Finance Sub-committee -  
(a) Collector of the district of Puri or the member nominated inhis place under the proviso to Sub-section (1) of Section 6 Presidentex officio
(b) the Administrator Memberex officio
(c) one person to be selected by the Committee from amongst thenon-official members of the Committee Member
NitiSub-committee -  
(a) the Administrator Presidentex officio
(b) the member nominated under Clause (d) of Sub-section (1) ofSection 6 Memberex officio
(c) one person to be selected by the Committee from amongst thenon-official members of the Committee Member
Ratna Bhandar Sub-committee -  
(a) Collector of the district of Puri or the member nominated inhis place under the proviso to Sub-section (1) of Section 6. Presidentex officio
(b) the Administrator Memberex-officio
(c) one person to be selected by the Committee from amongst thenon-official members of the Committee. Member
(2)The term of office of a member of any Sub-committee, other than an ex officio member, shall, unless the Sub-committee is sooner dissolved by the Committee, be co-terminus with the term of office of the members of the Committee as specified in Section 9.
(3)Whenever any matter is referred by the Committee to any Subcommittee, the president of the Sub-committee shall, within seven days from the date of such reference, give notice of at least three days to the members of the Sub-committee to meet at such time and such place as may be specified in the notice and shall preside over the meetings of the Sub-committee.
(4)The Sub-committee after considering the matter referred to it shall forward the recommendations thereon to the Committee within fifteen days from the date of its meeting.