Section 20(1) in The Rajasthan Urban Improvement Act, 1959
(1)The Trust may from time to time appoint committees consisting of a Trustee or Trustees and such other person of any of the following classes as it may think fit. namely:-(i)persons associated with the Trust under section 19:(ii)other persons whose assistance or advice the Trust may desire as members of a committee:Provided that no committee shall consist of less than three persons.
