Section 10 in U.P. State Employment Guarantee Council Rules, 2019
10. Function of the Executive Committee.
(1)Subject to the general superintendence and directions of the State Council, the Executive Committee shall perform the following duties and functions, namely -(a)take steps to give effect to the decisions of the State Council;(b)manage the administrative and financial affairs of the State Council;(c)sanction expenditure in connection with the affairs of the State Council;(d)appoint expert groups for technical support and advice to improve the quality of implementation of the Act;(e)exercise such powers and perform such functions as may be entrusted to it by the State Council.(2)The Executive Committee shall meet at least once in three months or more frequently, if required by the State Council.
