Section 19A(1) in The Khadi And Village Industries Commission Act, 1956
(1)There shall be constituted from among the members of the Commission in the prescribed manner, a Standing Finance Committee in respect of each of the [three funds] [Substituted by Act 12 of 1987, Section 11, (w.e.f. 1.4.1988)] referred to in section 18.[Provided that the Chief Executive Officer and Financial Adviser shall be ex-officio members of the Standing Finance Committee in respect of each of the three separate funds referred to in subsection (1) of section 18] [Inserted by Act 10 of 2006 (w.e.f. 22.3.2006) ]
