Section 9 in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
9. Constitution of Advisory Committee.
- For the purpose of assisting it in speedy rehabilitation of affected persons, the State Government may, from time to time, constitute one or more committees for advising the State Government or any officer connected with the scheme of rehabilitation of the affected persons on such matters as may be referred to it by them. The composition of such committee, the regulation of its business, the allowances or fees, if any to be paid to its members and all matters incidental thereto shall be such as the State Government may, from time to time, be general or special order, determine.
