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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(6) in The West Bengal University of Health Sciences Act, 2002

(6)Constitution of the Standing Committee and appointment of ad hoc committees by the Executive Council shall be in the following manner:-
(a)subject to the provisions of this Act and the regulations as may be made in this behalf, the Executive Council may, by resolution, constitute such Standing Committees or appoint ad hoc Committees for such purposes and with such powers as the Executive Council may think fit for exercising any power or discharging any function of the University for enquiring into, and reporting and advising upon, any matter relating to the University;
(b)the Executive Council may co-opt such persons to a Standing Committee or an ad hoc Committee as it considers suitable and may permit them to attend the meetings of the Executive Council.