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State of Karnataka - Section

Section 11 in The Bayaluseeme Development Board Act, 1994.

11. Power of Implementation Committee.-

(1)The Implementation Committee shall exercise such of the powers of the Board which are delegated to it by the Board.
(2)The Implementation Committee shall meet at least once in a month.
(3)The implementation Committee shall observe such rules of procedure in regard to the transaction of business at its meetings as may be provided by regulations.