Section 44 — Advisory Committees.

The State of Himachal Pradesh Act, 1970
The Central Government may, by order establish one or more advisory committees for the purpose of assisting it in regard toβ€” (a) the discharge of its functions under this Part; and (b) the ensuring of fair and equitable treatment to all persons affected by the provisions of this Part and the proper consideration of any representations made by such persons.

Official Hindi (PDF) ↗

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