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Cost and Works Accountants Act, 1959 127. Committees of the Regional Council (1) The Regional Council at a meeting shall constitute a Students’ Facilities Committee and such other Committees as the Central Council may direct and may constitute any other Committee as it deems necessary for the purpose of carrying out the provisions of these Regulations. (2) Constitution of Committees - Each of the Committees shall consist of the Chairman or the Vice-Chairman of the Regional Council, ex-officio, as the Regional Council may decide and not less than two other members of the Regional Council elected by that Council: PROVIDED that, in the case of any Committee constituted at the direction of the Central Council, out of the members to be elected, one shall be nominated by the Central Council from amongst the members of the Central Council representing the region: PROVIDED , however, that notwithstanding anything contained in these Regulations, any Committee formed under this Regulation may with the sanction of the Regional Council co-opt one member of the Institute belonging to the region as a member of the Committee and any member so co-opted shall entitled to exercise all the rights of a member of the Committee: PROVIDED FURTHER that the Regional Council may sanction such co-option for not more than two of its Committees: PROVIDED FURTHER that the Students' Facilities Committee shall consist of not less than three members of the Regional Council and shall have the power to co-opt not more than two persons who shall be either Registered Student or "Grad. CWA". Any person so co-opted shall be entitled to exercise all the rights of a member of the Committee.    |
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