Section 21 in The Rajasthan Urban Improvement Act, 1959
21. Functions of committees.
(1)The Trust may-(a)refer to a committee appointed under section 20, for inquiry and report, any matter relating to any of the purposes of this Act, and(b)delegate to such committee by specific resolution and subject to any regulation made under this Act any of the functions or duties of the Trust.(2)Every such committee shall conform to any instructions from time to time given to it by the Trust.
