Section 9 in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018
9. Sub-committee of the Authority.
(1)The Authority may for any specific purpose constitute one or more sub-committee consisting of the Commissioner as Chairman and such other members not exceeding five on each sub-committee. Any subject deliberated and decided in the sub-committee shall be placed before the meeting of the authority for approval or rejection.(2)The sub-committee shall exercise such of the powers and perform such duties of the Authority, which are delegated by the Authority.(3)Each sub-committee shall meet atleast once in a month and shall observe such procedure in regard to the transaction of business at its meeting as may be provided by the regulations.
