(1)The Municipality may, from time to time, appoint a Special Committee consisting of such numbers of the Municipality as it may consider necessary, to perform such specified functions, or conduct such enquiries, or undertake such studies including reports thereon, as may be contained in a resolution in this behlf.(2)Any person who is not a member but possesses special qualifications useful for the purpose of a committee, as aforesaid, may be associated therewith as its member.(3)The manner of transaction of business in a special Committee shall be such as may be laid down by the Municipality.
