Section 56K in The Maharashtra Public Trusts Act, 1950
56K. Power of committee to appoint sub-committees.––
A committee 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 committee or sub-committee may associate with itself, generally or for any particular purpose, in such manner as may be determined by regulations, any person who is not a member, but whose assistance or advice it may desire; and the person associated as aforesaid shall have the right to take part in the discussions of the committee or subcommittee, relevant to that purpose, but shall not have the right to vote at any meeting thereof.
