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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 CentralGovernment 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.    |
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