Section 9 in Kitturu Development Authority Act, 2011
9. Sub-committees of the Authority.
(1)The Authority may for any specific purpose constitute one or more sub-committees consisting of the Commissioner as Chairman and such other members not exceeding five on each sub-committee. Any subject deliberated and decided in the sub-committee shall be placed before the meeting of the authority for approval or rejection. The decision may be remanded back to the sub-committee.(2)The sub-committees shall exercise such of the powers and perform such duties of the Authority, which are delegated to them by the Authority.(3)Each sub-committee shall meet atleast once in three months and shall observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.
