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State of Tamilnadu - Section

Section 10 in Tamil Nadu Palm Products Development Board Act, 1993

10. Standing Finance Committee.

- The Board may constitute a Standing Finance Committee consisting of the Vice-President and not more than four members, of whom one shall be the member specified in item (d) of sub-section (2) of section 3. The Vice-President shall be the Chairman of the committee. The committee shall exercise such powers and perform such functions relating to the finances of the Board as may be laid down by regulations.