Section 18(1) in Nagpur Improvement Trust Act, 1936
(1)The Trust may, from time to time, appoint committees, consisting of such persons of any of the following classes as it may think fit, namely :-(i)Trustees ;(ii)persons associated with the Trust under section 17 ;(iii)other persons whose assistance or advice the Trust may desire as members of committees :Provided that no committee shall consist of less than three persons, of whom at least one shall be a Trustee.
