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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in The Rajasthan Gram Dan Act, 1971

(1)Subject to such control and restrictions as may be prescribed by regulations, a Gram Sabha may constitute-
(a)other standing committees for exercising such of the powers and discharging such of the duties and functions of the Gram Sabha as may be prescribed by regulations;
(b)ad-hoc committees for inquiring into or reporting and advising on any matter which the Gram Sabha may refer to them.