Section 90 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
90. Sub-Committees.
(1)The Kshettra Panchayat may, by resolution, out of the members of the [Vitta Evam Vikas Samiti, Shiksha Samiti or Samata Samiti] [Substituted by U.P. Act No. 9 of 1994.], constitute one or more than one sub-Committee and assign to it such of the functions of the [Vitta Evam Vikas Samiti, Shiksha Samiti or Samata Samiti] [Substituted by U.P. Act No. 9 of 1994.], as the case may be, as it thinks fit.(2)Any Committee mentioned in Section 87 may out of its members constitute one or more than one sub-Committee to assist it in the discharge of any duty or class of duties imposed upon such Committee.(3)The composition and term of such sub-Committees and the manner of filling casual vacancies shall be such as may be decided by the Kshettra Panchayat or the Committee, as the case may be.
