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State of Karnataka - Section

Section 9 in The Kaginele Development Authority Act, 2009

9. Sub-committees of the Authority

(1)The Authority may for any specific purpose constitute one or more sub-committees consisting of the Commissioner as Chairman and such other members not exceeding five on each sub-committee.
(2)The sub-committees shall exercise such of the powers and perform such duties of the Authority, which are delegated to them by the Authority.
(3)Each sub-committee shall meet at least once in a month and shall observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.