Section 11 in The West Bengal Maritime Board Act, 2000
11. Committees of Board.
(1)The Board may, from time to time, constitute one or more committees, each committee consisting of such number of members from amongst the members of the Board as the Board may consider necessary, for the purpose of discharging such of its duties and functions as may be delegated to such committee or committees by the Board.(2)A committee constituted under sub-section (1) shall meet,at such time, and at such place, and shall follow such procedure in regard to the transaction of business at its meetings (including the quorum), as may be provided by regulations.
