Section 6 in The Pepsu Townships Development Board Act, 1954
6. Committees of the Board.
(1)The Board may, from time to time, with a view to give effect to the purposes of this Act appoint one or more Committees consisting of such persons as it thinks fit.(2)The Board may -(a)refer to such Committee for inquiry and report any matter relating to any of the purposes of this Act;(b)delegate to such Committee, by a specific resolution and subject to any rules made in this behalf, any of the powers or duties of the Board relating to the subject-matter for which such Committee has been appointed.(3)The Board may, at any time, for reasons to be recorded, dissolve or alter the constitution of any such Committee.(4)Every Committee shall carry out any instruction given to it by the Board, and every final decision of such Committee shall, subject to any rule to the contrary, be laid before the Board for confirmation.
