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Union of India - Section

Section 9 in The Khadi and Village Industries Commission Rules, 2006

9. Constitution of Standing Finance Committee.

(1)The Commission shall constitute, by a resolution, the following Standing Finance Committees:
(i)Standing Finance Committee (Khadi)
(ii)Standing Finance Committee (Village Industries)
(iii)Standing Finance Committee (General and Miscellaneous)
(2)Each Committee shall consist of a Chairman, three members from among the members of the Commission appointed in accordance with clauses (a), (b) and (ba) of sub-section (2) of section 4 of the Act, the Chief Executive Officer and the Financial Adviser of the Commission.
(3)The Chairman or, in his absence, any member chosen by the members present, from among themselves, excepting the ex-officio members, shall preside over the meetings of the Committee.
(4)Each Committee shall, taking into account the recommendation of the Chief Executive Officer in this behalf, appoint one of the officers of the Commission to perform the duties of its Secretary.