Section 5A — Powers and functions of the Financial Adviser.

1 [5A. Powers and functions of the Financial Adviser.-- The Financial Adviser 2 [appointed under clause (d) of sub-section (2) of section 4 shall be in charge of such financial matters of the Commission including its budget, accounts and audit, as may be prescribed] and it shall be the duty of the Financial Adviser to bring to the notice of the Commission through the Chief Executive Officer any matter of financial import, which, in his opinion, requires consideration and decision by the Commission.]

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