Section 7 in Manipur Public Servants' Personal Liability Act, 2006
7. Constitution of High Powered Committee.
- The State Government shall constitute the High Powered Committee consisting of the Chief Secretary, Government of Manipur as Chairman and four other officers as Members to be nominated by the State Government and it shall carry out such functions and duties as may be prescribed. In Case the public servant is a Minister/MLA, the High Powered Committee shall 'be headed by the Chief Minister and shall consist of two other Ministers nominated by the Chief Minister.
