Section 13 in The Chandernagore Municipal Corporation Act, 1990
13. Poor Fund Committee.
(1)The Corporation shall, at its first meeting after general election or as soon as may be thereafter, constitute a Poor Fund Committee for the administration of the Poor Fund maintained by the Corporation under any law in force immediately before the coming into force of this Act.(2)The constitution, powers and duties of the Poor Fund Committee shall be such as may be provided for by rules to be made by the State Government after considering the views of the Corporation.
