Section 16(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The Trust may, from time to time with a view to give effect to the purposes of the Act, appoint one or more Committee of which the Chairman of the Trust shall be a Member ex officio and such Committee or Committees shall consist of such persons of the following clauses as it may think fit, namely:(i)trustees;(ii)persons associated with the Trust under Sub-section (3) of Section 15;(iii)other persons whose assistance or advise the Trust may desire as members of such Committee:Provided that no Committee shall consist of less than four persons excepting the Chairman.
