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State of Rajasthan - Section

Section 60 in Rajasthan Public Trust Act, 1959

60. Appointment of Sub-Committees.

- A Committee of Management may by resolution appoint such Sub-Committees as it may think fit and may delegate to them such powers and duties as it specifies in the resolution; and a Sub-Committee may associate with itself, generally or for any particular purposes, in such manner as may be determined by regulations, any person who is not a member but whose assistance of advice it may desire and the person associated as aforesaid shall have the right to take part in the discussions of the Sub-Committee relevant to that purpose, but shall not have the right to vote at any meeting thereof.