(1)The Board of Councilors may, from time to time, appoint a Special Committee to perform such specified functions, or conduct such enquiries, or undertake such studies including reports thereon, as may be contained in a resolution in this behalf.(2)Any person who is not a Councilor but possesses special qualifications useful for the purpose of a committee as aforesaid may be associated therewith as its member.(3)The manner of transaction of business in a Special Committee shall be such as may be laid down by the Board of Councilors.
