Section 87 in Gauhati Municipal Corporation Act, 1971
87. Provisions relating to Special Committees.
(1)Every Special Committee shall conform to any instructions that may from time to time be given to it by the Corporation.(2)The Corporation may at any time dissolve or alter the constitution of any Special Committee, and may also at any time withdraw from any Special Committee any of the powers, duties and functions delegated to it.(3)In the absence of the Chairman from any meeting the members of the Special Committee shall choose one of their numbers to preside over the meeting.(4)The report of every Special Committee shall as soon as may be practicable, be laid before the Corporation which may thereupon take such action as it thinks fit, or may refer back the matter to the Special Committee for further investigation and report.Transaction of Business by Standing and other Committees
