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State of Gujarat - Section

Section 56K in The Bombay 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 subcommittee may associate with itself, generally or for any particular purpose, in such a 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 sub-committee, relevant to that purpose, but shall not have the right to vote at any meeting thereof.