Section 358 in The West Bengal Motor Vehicles Rules, 1989
358.
(1)The Council or District Committee may appoint the following Sub-Committees for the efficient conduct of its business and achievement of its objects and purposes : -(a)Accident Research Sub-Committee.(b)Traffic Control and Enforcement Sub-Committee.(c)Traffic Engineering Sub-Committee.(d)Statistical Sub-Committee.(e)Third Party insurance Sub-Committee.(f)Finance Sub-Committee.(g)Publicity and Safety Literature Sub-Committee.(h)Safety Driving Competition Sub-Committee.(i)Education Sub-Committee.(j)Any other Committee that may be necessary.(2)The convener of each of the Sub-Committees shall be one of the members of the Executive Committee, nominated by the Chairman of the Executive Committee. Individuals, who are specialists in the relevant fields, may be included in the sub-committees even if they are not members of the Council.
