Section 62 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
62. Appointment of Standing Committees and Subjects Committees of 'A' and "B' Class Councils.
- For every 'A' and 'B' Class Councils, there shall be a Standing Committee and the following [six] [This word was substituted for the word 'Five' by Maharashtra 21 of 1992, Section 23(a).] Subjects Committees :-(i)Public works Committee.(ii)[Education, Sports and Cultural Affairs] [These words were substituted for the words 'Education' by Maharashtra 15 of 2012, Section 7, (w.e.f. 4-8-2012).] Committee,(iii)Sanitation, Medical and Public Health Committee,(iv)Water Supply and Drainage Committee,(v)Planning and Development Committee,(vi)[ Women and Child Welfare Committee.] [This clause was inserted by Maharashtra 21 of 1992, Section 33(b).][If any such Council has acquired or established a Transport Undertaking, it may, with the previous approval of the State Government, appoint an additional Subjects Committee by the name of Transport Committee.] [This portion was added by Maharashtra 14 of 1966, Section 3.]
