Section 12 in Telangana Khadi and Village Industries Board Act, 1958
12. [ Standing Committee of the Board. [Substituted with marginal heading by Act No.30 of 1981.]
- The Board may constitute a standing finance committee consisting of such members as may be prescribed. The standing finance committee shall exercise such powers and perform such functions relating to the finances of the Board, as may be delegated to it by regulations made by the Board.]
