Section 15 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
15. Karyya Nirvahaka Samiti.
(1)The Members of the Parishad shall constitute from amongst themselves, an Executive Committee called "Karyya Nirvahaka Samiti" to perform such functions as may be delegated to it by the Parishad.(2)The Karyya Nirvahaka Samiti shall consist of the President and the Vice-President, ex-officio, and five other members elected by the Members of the Parishad from amongst themselves.(3)The President and the Vice-President of the Parishad shall be the President and Vice-President respectively of the Karyya Nirvahaka Samiti.(4)The term of office of an elected member of the Karyaa Nirvahaka Samiti shall be two years from the date of his election, but, subject to his being a Member of the Parishad he shall be eligible for re-election to the Karyya Nirvahaka Samiti.(5)No business shall be transacted at any meeting of the Karyya Nirvahaka Samiti unless a quorum of three members be present.(6)The Parishad may also, subject to the approval of the State Government, from time to time appoint one or more committees consisting of Members of the Parishad or outsiders or both on such terms as may be approved by the State Government for the purpose of advising it on such matters as it deems necessary and may appoint a convener for any such Committee who shall preside over the meetings of the Committee.(7)The Parishad may make regulations for the conduct of business of the Karyya Nirvahaka Samiti and of Committees appointed by it.
