(1) The Central Government may constitute as many Committees as and when it considers necessary consisting of such number of persons as it thinks fit to appoint thereto and assign to each such Committee all or any of the following duties, namely:-- (a) the preparation and submission to the Central Government as far as possible before the commencement of each financial year, of statements showing programmes of work agreed to be undertaken by the Institute during that year for which the Central Government may provide funds, as well as general financial estimates in respect of such work; and (b) the settlement on broad lines of the programme of such work. (2) Where the Institute does not agree to undertake any work suggested by any Committee referred to in sub-section (1) , it shall give to the Central Government its reasons for not so agreeing.Open in Lexace · Ask the AI about this section
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