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4. Advisory Committees . (1) The Central Government shall appoint a Central Advisory Committee and shall consult it in regard to (a) the erection or position of lighthouses or of any works appertaining thereto; (b) additions to, or the alteration or removal of, lighthouses; (c) the variation of the character of any lighthouse or of the mode of use thereof; (d) the cost of any proposals rel ating to lighthouses; or (e ) the making or alteration of any rules or rates of dues under this Act . (2) The Central Government may, if it thinks fit, appoint an Advisory Committee for any district for the purpose of advising in regard to any of the matters specified in sub-section (1) in so far as the interests of the district are affecte d thereby. (3) Advisory Committees shall consist of persons representing interests affected by this Act or having special knowledge of the subject -matter thereof. 4[(4) No act or proceeding of the Advisory Committee shall be invalidated merely by reason of (a) any vacancy in, or any defect in constitution of, the Advisory Committee; (b) any defect in appointment of a person acting as a m ember of the Advisory Committee; or (c) any irregularity in the procedure of the Advisory Committee not affecting the merits of the case.]    |
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