Section 6 in The Hastinapur Town Development Board Act, 1954
6. Committee of the Board.
(1)The Board may, from time to time, in a view to give effect to the purposes of this Act, appoint one or more Committee consisting of such persons as it thinks fit.(2)The Board may-(a)refer to such Committee, for inquiry and report any matter relating to any of the purposes of this Act ;(b)delegate to such Committee by a specific resolution and subject to with any rules made in this behalf, any of the powers and duties of the Board relating the subject-matter for which such Committee has been appointed.(3)The Board may, at any time by resolution dissolve or alter the constitution of any such Committee.(4)Every Committee shall carry out any instruction given to it by the Board, and every final decision of such Committee shall, subject to any rule to the contrary, be laid before the confirmation.
