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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Sugar Development Fund Rules, 1983

(3)The Committee may appoint one or more sub-committees whenever it considers it necessary so to do for facilitating efficient and speedy discharge of its functions. 'The sub-committees shall consist of only members of the Committee. The Chairman of the Committee may nominate anyone of' the members of the sub-committee as its convener and where no such nomination has been made, the members of the sub-committee may themselves elect a convener.