Section 19A — Standing Finance Committees.

1 [19A. Standing Finance Committees.-- (1) There shall be constituted from among the members of the Commission in the prescribed manner, a Standing Finance Committee in respect of each of the 2 [three funds] referred to in section 18. 3 [Provided that the Chief Executive Officer and Financial Adviser shall be ex officio members of the Standing Finance Committee in respect of each of the three separate funds referred to in sub-section (1) of section 18,]. (2) The Standing Finance Committee shall exercise such of the powers of the Commission under section 19 as are delegated to it by the Commission.]

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