Section 95 in Uttar Pradesh Municipal Corporation Act, 1959
95. Special Committees and Joint Committees.
(1)The Corporation may from time to time by special resolution constitute a Special Committee consisting of such members and other persons, if any, as it may think fit, to enquire into and report upon any matter connected with its powers, duties or functions. Every member of a Special Committee shall have the right to speak in and otherwise to take part in the proceedings of the Committee, but no member who is not a" member of the Corporation shall have a right to vote at any meeting of the Committee.(2)The Corporation may from time to time by resolution appoint a Joint Committee of any two or more of the committees mentioned in Section 5 in respect of matters in which such committees may be jointly interested.(3)Every Special Committee and Joint Committee shall conform to any instructions that may from time to time be given to it by the Corporation.(4)The Corporation may at any time dissolve or alter the constitution of any Special Committee or Joint Committee or may at any time withdraw from any Special Committee any of the powers, duties and functions delegated to it.(5)Every Special Committee and Joint Committee shall appoint one of their member to be the Chairman, provided that no member of the Corporation may be the Chairman of more than one Special Committee or Joint Committee and no person who is not a member of the Corporation shall be appointed Chairman of any Committee.(6)In the absence of a Chairman at any meeting the members of a Special Committee or Joint Committee shall choose one of their members to preside at the meeting, provided that no person who is not a member of the Corporation shall be so chosen.(7)The report of any Special Committee shall, as soon as may be practicable, be laid before the Corporation which may thereupon take such action as it thinks fit or may refer back the matter to the Special Committee for such further investigation and report as it may direct.
