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State of Assam - Section

Section 86 in Gauhati Municipal Corporation Act, 1971

86. Special Committees and other Committees.

(1)The Corporation may from time to time, by specific resolutions, constitute a Special Committee consisting of such Councillors as it thinks fit to enquire into a report up or any mater to be specified in such resolution which may arise in connection which any of the powers, duties and functions of the Corporation and which is not at the time under consideration by a Standing Committee.
(2)The Corporation may at any time, constitute any other Committee for any purpose it thinks fit.