(1) The State Executive Committee may, as and when it considers necessary, constitute one or more sub-committees, for efficient discharge of its functions. (2) The State Executive Committee shall, from amongst its members, appoint the Chairperson of the sub-committee referred to in sub-section (1) . 3) Any person associated as an expert with any sub-committee may be paid such allowances as may be prescribed by the State Government.Open in Lexace · Ask the AI about this section
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