Section 30 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
30. Appointment of sub-committees; delegation of power
A Market Committee may appoint one or more sub-committees consisting of one or more of its members (including any persons co-opted by the Committee with the approval of the Director or of any officer authorized by the Director in this behalf) and may delegate to sub-committee such of its powers or duties as it may think fit. The sub-committee so appointed shall function under the superintendence, guidance, direction and control of the Market Committee.
