Section 10(4) in The West Bengal District Planning Committee Act, 1994
(4)Subject to such rules as may be made by the State Government in this behalf, the State Government may, by notification, constitute an Urban Development Sub-Committee and such other sub-committees as may be deemed necessary for carrying out the purposes of this Act :Provided that each such Sub-Committee shall consist of not less than seven members selected from amongst the members of the Committee or such economists, economic planners, administrators, or social and political workers of eminence, as the State Government may think fit.
