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State of Odisha - Section

Section 16 in The State Culture Fund Scheme, 2003

16. Delegation of Powers.

(1)The Council may delegate any of its powers excluding the power to decide policy matters and the power to frame bye-laws to the Committee.
(2)The Committee may delegate to one of its members or a Subcommittee or Sub-Committees created for the purpose such of its power as may, in the opinion of the Committee, are required to be exercised merely for ministerial acts involving no discretion or are considered necessary conforming to common usage.