Section 16 in The Jammu and Kashmir Bhudan Yagna Act, 1960
16. Tehsil Committees.
(1)The Board may for any tehsil where it considers necessary so to do constitute tehsil Committees consisting of not less than three and not more than seven members to be appointed by the Board.(2)The tehsil Committees may delegate any of its powers and functions under this Act to a Sub-Committee of three or more of its members.
