Section 15 in The Tamil Nadu Bhoodan Yagna Act, 1958
15. Local Committees.
(1)The State Board may, for any district or portion of a district, constitute a Local Committee consisting of not more than five members who shall be appointed by the State Board among the residents of the area concerned.The appointment of such members shall be subject to the approval of the Government and shall be for such period as may be prescribed.(2)The State Board shall appoint one of the members of the Local Committee to be its Chairman who shall also act as its Secretary.(3)(a)The State Board may authorise any Local Committee constituted under sub-section (1) to exercise in the area within the jurisdiction of such Local Committee all or any of the powers, duties or functions vested in the State Board by this Act except such powers, duties or functions as may be specified by the Government by general or special order, and may in like manner withdraw such authority.(b)The exercise of any powers, duties or functions delegated under clause (a) shall be subject to such restrictions and conditions as may be prescribed and also to control and revision by the Government or by such persons as may be empowered by them in this behalf. The Government shall also have power to control and revise the acts or proceedings of any person so empowered.(4)The provisions of sections 6 to 10,13 and 14 shall apply to a Local Committee subject to the modification that the powers exercisable by, and the duties imposed on, the Government under the said sections shall, in relation to a Local Committee, be exercised by the State Board:Provided that the dissolution, reconstitution or supersession of a Local Committee shall be subject to the approval of the Government.
