(1)The Board may from time to time, appoint such number of Standing Committees as it deems fit, each consisting of not less than five of its Trustees as members and may, by general or special order, direct that subject to such conditions, limitations and restrictions as may be specified in the said order, all or any of the powers or duties of the Board shall also be exercised or discharged by any of the Committees so constituted :Provided that the Board shall always have the powers to alter, from time to time, the constitution of or discontinue any such Committee.
