21. Constitution of sub-committees by State Executive Committee .-(1) The State Executive Committee may, as and when it considers necessary, constitute one or more sub-committees, for efficient discharge of its functions.
(2)The State Executive Committee shall, from amongst its members, appoint the Chairperson of the sub-committee referred to in sub-section (1).(3)Any person associated as an expert with any sub-committee may be paid such allowances as may be prescribed by the State Government.
