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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(f) in The Investor Education and Protection Fund (awareness and protection of investors) Rules, 2001

(f)
(i)The Committee may appoint one or more sub-committees whenever it considers necessary to facilitate efficient and speedy discharge of its functions.
(ii)Sub-committee shall be constituted from amongst the members.
(iii)The Chairperson of the Committee may nominate anyone of the members of the sub-committee as its convenor and where no such nomination has been made, the members of the sub-committee elect a convenor amongst themselves.
(iv)The Committee may have Sub-Committee to examine the end use of grants and assistance and recommend release of funds.