Section 14 in The Western Orissa Development Council Act, 2000
14. Committees of Council.
(1)For the purpose of effectively discharging power and functions devolving upon them under this Act, the Council shall have the following expert Committees, constituted in the prescribed manner, namely :(i)the Finance Committee;(ii)the Administrative Committee; [* * *] [Omitted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.](iii)[The Works Committee; and [Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.](iv)the Education Committee.](2)The members of the said Committees shall be duly elected at the first meeting of the Council from amongst the members thereof, who shall elect the Chairperson of the respective Committees, and(3)Each Committee shall exercise powers as may be prescribed and execute or decide such items as per the regulations framed by the Council.
