Section 18 in The Gujarat Rural Housing Board Act, 1972
18. Appointment of Committees.
(1)The State Government may appoint a Rural Housing Advisory Committee. The functions of such Rural Housing Advisory Committee shall be advisory and such as may be determined by the State Government.(2)Subject to any rules made under section 68, the Board may from time to time appoint one or more other Committees for the purpose of securing the efficient discharge of its functions and in particular for the purpose of securing that the said functions are exercised with due regard to the circumstances and requirements of particular local areas.(3)The members of a Committee appointed under this section shall receive such allowances as may be prescribed.Conduct of Business
