Section 6 in Faridabad Complex (Regulation and Development) Act, 1971
6. Advisory Committee.
(1)The State Government may appoint an advisory committee consisting of not more than forty members to advise the Chief Administrator in carrying out the functions assigned to him under this Act for a period of five years which may be extended up to ten years.(2)The State Government may, from time to time, add members to the advisory committee so as not to exceed the limit specified in sub-section (1).(3)[Before 31st May 1994] [Substituted by Haryana Act No. 4 of 1994.] [After the expiry of the period of Eighteen years] there shall be constituted an elected body by the State Government by law to be made in this behalf to exercise such powers, functions and duties of the Chief Administrator as may be specified therein.
