- Subject to such rules as the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] may make in this behalf, a municipal council may appoint a special town-planning committee composed either wholly of members of the municipal council or partly of such members and partly of others; and may delegate to such committee power to dispose of [in relation to a particular scheme or to town-planning in general,] [Substituted for 'in relation to the scheme in question' by Madras Act II of 1930] matters of a specified nature which under the provisions of this Act, are reserved for the decision of the council:Provided that no person, other than a member of the council, shall be appointed to such committee unless such appointment is supported by not less than one-half of the sanctioned strength of the council:Provided also that the number of persons who are appointed to any committee who are not members of the council shall not exceed one-third of the number of members of such committee.
