Section 20(1) in The Calcutta Improvement Act, 1911
(1)The Board may from time to time appoint Committees consisting of such persons of any of the following classes as they may think fit, namely: -(i)Trustees,(ii)persons associated with the Board under section 19,(iii)other persons whose assistance or advice the Board may desire as members of Committees:Provided that no Committee shall consist of less than three persons.
