Section 18(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)The Council may subject to the rules made by the Government by a resolution in that behalf appoint an Advisory Committee which may consist of as many members of the Council and outsiders, if any, co-opted for any purpose as it deems fit. The said Committee shall discharge such duties, perform such functions and advise on such matters as may be assigned or referred to it by the Council:Provided that the total number of members of such Committee shall not be more than seven.
