(1)The Committees appointed by the Board under Section7 may be of either advisory or executive character and shall exercise such powers and discharge such functions of the Board as may be decided by the Board in conformity with the provisions contained in the Act and these rules and also the directions if any that may be given to the Board by the Central Government.(2)All important decisions taken by the Committees shall be placed before the Board at its next meeting for its information and for such review as it may consider necessary.Chapter - III Procedure for Meetings of The Board
