Section 17(1) in The Haryana Board of School Education Act, 1969
(1)The State Government may at any time appoint a Committee consisting of such number or persons as it may think fit to enquire into and to report on any one or more of the following matters, namely :-(a)the working of the Board;(b)the financial position of the Board;(c)the change to be made in the provisions of this Act or the regulations made thereunder ;(d)any other mater which the State Government may think fit to refer.
