Section 20 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
20. Appointment of sub-committee and delegation of powers.
- The market committee may appoint one or more sub-committees consisting of one or more of its members for reporting or giving opinion on any matter relevant to the market committee or it may subject to such restrictions and conditions as may be specified in the bye-laws, delegate to any such sub-committee such of its powers or duties it may think fit.
