Section 30 in The Maharashtra Municipal Corporations Act, 1949
30. Special Committees of the Corporation. - (1) The Corporation may from time to time appoint out of its own body, Special Committees [including the Women and Child Welfare Committee] which shall conform to any instructions that the Corporation may from time to time give them.
[(1A) On the Women and Child Welfare Committee not less than seventy-five per cent of the members shall be from amongst women Councillors.Explanation.- For the purpose of computing the number of members at seventy-five per cent fraction, if any, shall be rounded off to one.](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.(3)Every Special Committee shall appoint two of its number to be its Chairman and Deputy Chairman:Provided that, no councillor shall, at the same time, be the Chairman of more than one Special Committee.[Provided further that, the Chairperson and the Deputy Chairperson on their Women and Child Welfare Committee shall be from amongst the women Councillor members thereof.](4)The Chairman and in his absence the Deputy Chairman and, in the absence of both, such other member as may be chosen by the members of the Special Committee present at a meeting thereof shall preside at the meeting.(5)Any member of a Special Committee who absents himself during two successive months from the meetings of such Committee, except on account of temporary illness or other cause to be approved by such Committee, or absents himself from or is unable to attend the meetings of such Committee during four successive months from any cause whatever, whether approved by such Committee or not, shall cease to be a member of such Committee and his seat shall thereupon be vacant.(6)All the proceedings of every Special Committee shall be subject to confirmation by the Corporation:Provided that if, in delegating any of its powers or duties to a Special Committee under sub-section (2), the Corporation direct that the decision of such Committee shall be final, then so much of the proceedings of such Committee as relates to such powers or duties shall not be subject to confirmation by the Corporation, if such decision is supported by at least half the total number of members of such Committee:Provided further that, any Special Committee may by a resolution supported by at least half the whole number of members direct that action be taken in accordance with the decision of such Committee, without waiting for confirmation of its proceedings by the Corporation, where such confirmation is required, if such Committee considers that serious inconvenience would result from delay in taking such action; but if the Corporation, does not subsequently confirm, the proceedings of such Committee such steps as may still be practicable shall be taken without delay to carry out the orders of the Corporation.(7)The Corporation may at any time dissolve or alter the constitution of a Special Committee.(8)The constitution of Special Committees and the conduct of business at meeting of such Committees, the keeping of minutes and the submission of reports and other matters before such Committees shall be regulated by rules.
