Section 44 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
44. Executive Committee.
(1)There shall be an Executive Committee which shall consist of-(a)the Chairman of the Board of Directors;(b)the Managing Director of the Corporation ; and(c)three other members elected by the Board from among the Directors of whom at least one shall be a Director nominated under Clause (xii) of Sub-section (2) of Section 4.(2)The Chairman of the Board shall preside over the meetings of the Committee and the business of the Committee shall be conducted in such manner as may be provided in the Regulations made under this Act.(3)The Committee shall render all such assistance to the Board as it may require from time to time and shall perform such other functions as are assigned to it by or under this Act.
