Section 39(3) in The Delhi Municipal Corporation Act, 1957
(3)It shall be the duty of the Rural Areas Committee(a)to make recommendations to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)](i)in relation to the functions of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] which may be discharged within the rural areas and questions of policy and schemes relating to the development of such areas;(ii)in relation to taxes which the [a Corporation] [ ] proposes to levy in the rural areas; and(iii)generally in relation to the expenditure that may be incurred by the [ a Corporation] [ ] for the municipal government in those areas;(b)to review the progress of work of the [a Corporation] [ ] in the rural areas;(c)to bring to the notice of the appropriate municipal authorities deficiencies in the rural areas and make proposals to those authorities for the removal of such deficiencies;(d)to discharge such other functions in relation to the rural areas as may be assigned to it by resolution made by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or by regulations made under this Act.
