Section 17 — Finance Committee.

(1) The Finance Committee shall consist of-- (a) the Financial Adviser to the Government of India or his nominee in the Ministry of the Central Government dealing with culture; (b) an officer of the Central Government, not below the rank of a Deputy Secretary, to be nominated by that Government; (c) an officer of the State Government not below the rank of a Deputy Secretary, to be nominated by that Government, representing the Department of Finance of that Government; and (d) the Director. (2) The Finance Committee shall observe such procedure in regard to the transaction of the business at its meetings as may be specified by regulations.

Official Hindi (PDF) ↗

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