Section 14(6) in The West Bengal Acupuncture System Of Therapy Act, 1996.
(6)The Council may, subject to the approval of the State Government, appoint from time to time one or more Committee consisting of members of the Council or outsiders or both, on such terms as may be approved by the State Government, for the purpose of advising it on such matters as it deems necessary, and may appoint, for any such Committee, a Chairman who shall convene and preside over the meetings of the Committee.
