(1)a Municipal Corporation or a Class 'A' Municipal Council may, from time to time, constitute from amongst its members Subject Committees to deal with the following matters, namely :-(a)water-supply, sewerage and drainage, and solid waste management;(b)other civic services including streets and street lighting; and(c)slum improvement, town planning and land use controls, and improvement of environment.(2)The Mayor, the Senior Deputy Mayor, the Deputy Mayor and the members of the Standing Committee of a Municipal Corporation, or the President, the Senior Vice-President, the Vice-President and the members of the Standing Committee of a Class 'A' Municipal Council shall not be members of any Subject Committee.(3)Each Subject Committee shall consist of, -(a)seven members in the case of a Subject Committee of a Municipal Corporation; and(b)five members, in the case of a Subject Committee of Class 'A' Municipal Council.(4)The manner of the constitution, and the manner of transaction of business of a Subject Committee, shall be such as may be prescribed.(5)The term of the Subject Committee shall be one year.(6)The Chairperson of a Subject Committee shall be elected in the prescribed manner by its members from amongst themselves :Provided that a member shall not be eligible for election as Chairperson for more than two terms.(7)Each Subject Committee shall exercise such powers and perform such functions as may be prescribed.(8)The recommendations of the Subject Committee shall be submitted to the Standing Committee for its consideration.
