Section 4 in The Handlooms (Reservation of Articles for Production) Act, 1985
4. Constitution of Advisory Committee.
(1)The Central Government shall, with a view to determining the nature of any article or classes of articles that may be reserved for exclusive production by handlooms, constitute an Advisory Committee consisting of such persons as have, in the opinion of that Government, the necessary expertise to give advice on the matter.(2)The Advisory Committee shall, after considering the following matters, communicate its recommendations to the Central Government, namely:-(a)the article or class of articles which is being produced by handlooms for mass consumption;(b)the article or class of articles which is being produced traditionally by handlooms;(c)the level of employment likely to be generated by the production of the article or class of articles referred to in clause (a) or clause (b) exclusively by handlooms;(d)the protection of interests of persons engaged in the handloom industry and the need for the continued maintenance of the industry and(e)such other matters as the Advisory Committee may think fit.
