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State of Madhya Pradesh - Section

Section 15 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

15. Committees of the Nigam.

(1)The Board may constitute one or more executive committees consisting of such number of Directors as may be provided by regulations for discharging such functions as may be delegated to it by the Board.
(2)The Board may constitute Such other committees, whether consisting wholly of Directors or wholly of other persons, as it thinks fit, for such purposes, related the activities of the Nigam, as it may decide.
(3)The members of a committee other than the directors of the Nigam, shall be paid by the Nigam such fees and/or allowances for attending its meetings and for attending to any other work of the Nigam as may be provided by regulations.