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The Delhi Municipal Corporation Act, 1957 40. Special and ad hoc committies and ward committees, etc.- (1) The Corporation may constitute as many special and ad hoc committees as it thinks fit for the exercise of any power or discharge of any function which the Corporation may by resolution delegate to them or for inquiring into, reporting or advising upon any matter which the Corporation may refer to them. (2) Any such committee shall consist of members of the Corporation only: Provided that an ad hoc committee may with the sanction of the Corporation co-opt not more than three persons who are not members of the Corporation but who in the opinion of the Corporation possess special qualifications for serving on such committee.
(6) Each committee constituted under this section shall elect one of its members 2[who is a councillor] as the Chairman and another member as the Vice-Chairman. (7) Any matter relating to each of the committees constituted under section 39 or this section, not expressly provided in this Act may be provided by regulations made in this behalf. 1. Omitted by Act 67 of 1993, s. 35 (w.e.f. 1-10-1993). 2. Ins. by s. 35, ibid. (w.e.f. 1-10-1993).    |
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