Section 16 in The Orissa Town Planning and Improvement Trust Act, 1956
16. Constitution and functions of Committee.
(1)The Trust may, from time to time with a view to give effect to the purposes of the Act, appoint one or more Committee of which the Chairman of the Trust shall be a Member ex officio and such Committee or Committees shall consist of such persons of the following clauses as it may think fit, namely:(i)trustees;(ii)persons associated with the Trust under Sub-section (3) of Section 15;(iii)other persons whose assistance or advise the Trust may desire as members of such Committee:Provided that no Committee shall consist of less than four persons excepting the Chairman.(2)The Trust may,(a)refer to such Committee for enquiry and report any matter relating to any of the purposes of this Act; and(b)delegate to such Committee by specific resolution and subject to any bye-laws made in this behalf any of the powers or duties of the Trust relating to the subject matter for which the Committee has been appointed.(3)The Trust may, at any time, for reasons to be recorded in writing, dissolve or subject to the provisions of Sub-section (1) after the constitution of any such Committee.(4)Every Committee shall carry out any instruction given to it by the Trust, and every final decision of such Committee shall, subject to any bye-law to the contrary be laid before the Trust for confirmation.
