(1)A Municipal Corporation or a Class `A' Municipal Council may, from time to time, constitute Subject Committees consisting of elected councillors to deal with the following matters, namely:(a)water-supply;(b)drainage and sewerage;(c)solid waste management;(d)urban environment management and land use control;(e)poverty and slum services;(f)education and health; and(g)welfare of Scheduled Castes, Scheduled Tribes, Backward Classes, and of Women and Children.
