Section 13(1) in The Bihar State Housing Board Act, 1982
(1)Subject to any Rules made under this Act, the Board may from time to time and for any particular local area appoint one or more Committees for the purpose of discharging such duties or performing such functions as it may delegate to them and any such Committee may discharge such duties or perform such functions with due regard to the circumstances and requirements of that particular areas:Provided that no Committee shall consist of less than three and more than seven members.
