Section 49(10) in The Industrial Reconstruction Bank Of India Act, 1984
(10)For the purpose of assisting it to exercise the powers conferred on it by sub-section (9), the Central Government may constitute an advisory committee consisting of such officers of the Central Government, Reserve Bank, State Bank, public financial institutions and nationalised banks, having knowledge of, or experience in, one or more of the following matters, namely:-(a)industry and industrial sickness;(b)finance and banking;(c)industrial relations;(d)law, as it may think fit.
