(1)The State Government may appoint a Housing Advisory Committee. The functions of the Housing Advisory Committee shall be advisory and such as may be determined by the State Government.(2)Subject to any rules made under section 73, the Board may from time to time appoint one or more other Committees for the purposes of securing the efficient discharge of its functions and in particular for the purpose of securing that the said functions are exercised with due regard to the circumstances and requirements of particular local areas.(3)[ The members of a Committee appointed under this section shall receive such allowances as may be prescribed.] [This sub-section was added by Gujarat 1 of 1973, section 13.]Conduct of Business
