Section 26 in The U.P. Habitual Offenders' Restriction Rules, 1957
26.
(1)Every settlement shall have an Advisory Committee consisting of 5 members besides the Chairman and the Secretary of whom not less than 2 shall be non-officials.(2)The members of the Committee shall be appointed by Government on the recommendation of the Inspector-General.(3)The District Magistrate shall be ex-officio Chairman of the Committee and the manager of the settlement shall be the ex-officio Secretary.(4)The members of the Committee shall hold office for three years but a member shall be eligible for appointment on the expiry of the term of his office.(5)The term of appointment of a non-official member may be terminated by Government at any time without assigning any reason.(6)A non-official member shall not be entitled to any travelling, daily or conveyance allowance for attending to the work of the Advisory Committee.
