Section 5 in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
5.
(1)There shall be an Executive Committee to exercise the powers and the functions of the Parishad in the event of an emergency or other time-sensitive matters when it is not practicable to assemble the entire Parishad. The Executive Committee shall comprise all the ex-officio members of the Parishad and shall be chaired by the Vice-Chairperson.(2)The Parishad shall, in its next meeting, review the minutes of the Executive Committee and may modify, reject or ractify the action taken by the Executive Committee
