(1)Every Board constituted under section 13 in a Class I Cantonment or Class II Cantonment shall appoint a committee consisting of the elected members of the Board, the Health Officer and the Executive Engineer for the administration of such areas in the cantonment as the Central Government may, by notification in the Official Gazette declare to be [civil areas], and may delegate its powers and duties to such committee in the manner provided in clause (e) of sub-section (1) of section 44.
