Section 17 in The Haryana Board of School Education Act, 1969
17. Powers of State Government to appoint committees.
(1)The State Government may at any time appoint a Committee consisting of such number or persons as it may think fit to enquire into and to report on any one or more of the following matters, namely :-(a)the working of the Board;(b)the financial position of the Board;(c)the change to be made in the provisions of this Act or the regulations made thereunder ;(d)any other mater which the State Government may think fit to refer.(2)The manner in which a committee appointed under sub section (1) shall hold its meetings and transact its business shall be such as may be determined by the State Government.(3)The State Government may, after considering the report of the committee, issue such directions to the Board as it may think fit; and the Board shall comply with such directions.
