Section 30(2) in The Maharashtra Municipal Corporations Act, 1949
(2)The Corporation may, by a specific resolution passed by the vote of not less than two-thirds of the councillors present and voting at a meeting of the Corporation, define the sphere of business of each Special Committee and direct that all matters and questions included in any such sphere shall in the first instance be placed before the appropriate Committee and shall be submitted to the Corporation with such Committee's recommendation; and the Corporation may also by a like resolution delegate any of its powers and duties to specified Special Committees.
