.-(1) Every Board constituted under section 12 in a cantonment shall appoint a Committee consisting of the elected members of the Board, the Health Officer and the Executive Engineer for the administration of the civil area in the cantonment as notified under section 46 of this Act and may delegate its powers and duties to such Committee in the manner provided in clause (e) of sub-section (1) of section 48.(2)The Vice-President of the Board shall be the Chairman of the Committee appointed under sub-section (1).(3)The powers, duties and functions of the Board under sub-section (1) of section 137, section 143, section 147, section 149 and section 262 shall be exercised or discharged in respect of a civil area by the civil area Committee:Provided that if the Health Officer dissents from any decision arrived at by the Committee under sub-section (1) of section 137, section 143, section 147 and section 149 on health grounds, the matter may be referred to the Board by the President for decision.
