Section 14(5) in The Khadi and Village Industries Commission Rules, 2006
(5)The Chairman of the Zonal Committee shall,-(i)be responsible for proper functioning of the Committee in accordance with the provisions of sub-section (4) of section 12 A of the Act;(ii)cause important documents and matters relating to the schemes and programmes of the Government and the Commission to be placed before the Committee at its meetings as early as possible; and(iii)bring to the notice of the Commission the recommendations of the Committee concerning each of its functions under sub-section (4) of section 12 A of the Act.
