- The State Government may from time to time direct that any such Committee shall be consulted by the Collector in the discharge of any function or the performance of any duty imposed on him by this Act; and by a notification published in the [official Gazette] [Substituted by A.O. for 'Calcutta Gazette.'] may from, time to time [direct] [For a list or appointments, directions and Rules made under Section, 21, 22 and 23, see B.O.R.O., Volume 1, Part VI.] that any such function or duty shall be performed or discharged by such Committee.
