Section 22 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
22. Committees.
(1)The Council may appoint, from time to time anti for such period, a committee consisting of such members as it may think lit and may refer to such committee for enquiry and report or for opinion any matter for the purposes of this Act.(2)Every committee appointed under sub-section (1) shall at its first meeting select one of its members to be its Chairman.(3)The mode of appointment of such committee, the summoning and holding of meetings and the conduct of business of such committee shall be such as may be prescribed by the regulations.
