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20. Functions of the State Executive Committee.

(1) The State Executive Committee shall be the executive body of the State Coordination Committee and shall be responsible for carrying out the decisions of the State Coordination Committee.

(2) Without prejudice to the provisions of sub-section (1), the State Executive Committee shall also perform such other functions as may be delegated to it by the State Coordination Committee.



Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 Back




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