Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021

(1)There shall be an Executive Committee to exercise the powers and the functions of the Parishad in the event of an emergency or other time-sensitive matters when it is not practicable to assemble the entire Parishad. The Executive Committee shall comprise all the ex-officio members of the Parishad and shall be chaired by the Vice-Chairperson.