Section 9 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
9. Sub-committee of the Authority.-
(1)The Authority may for any specific purpose constitute a sub-committee consisting of the Secretary as Chairman and such other members notexceeding five among the members of the Authority.(2)The sub-committee shall exercise such of the powers and perform such duties of the Authority which are delegated by the Authority.(3)The sub-committee shall meet at-least once in a month and shall observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.
