Section 14 in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
14. Appointment of other Committee.
- Subject to any rules made in this behalf, the Board may, from time to time, appoint one or more Committees for the purposes of securing the efficient discharge of its functions and in particular for the purpose of securing that the functions are discharged, with due regard to the circumstances and requirements of Khadi or any particular Village industry. Such Committees may be appointed for any particular areas.
