Section 20 in The Rajasthan Urban Improvement Act, 1959
20. Constitution of committees.
(1)The Trust may from time to time appoint committees consisting of a Trustee or Trustees and such other person of any of the following classes as it may think fit. namely:-(i)persons associated with the Trust under section 19:(ii)other persons whose assistance or advice the Trust may desire as members of a committee:Provided that no committee shall consist of less than three persons.(2)The Trustee appointed to a committee or where two or more than two Trustees are so appointed such one of them as may be nominated by the Trust shall be the Chairman of such committee.
