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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968

(1)The Board shall be at liberty to form standing or ad-hoc committees and shall have power to appoint on an ad-hoc committee persons who are not members of the Board but who possess special knowledge and experience of the problems which the committees is required to examine.