Section 49 in The Himachal Pradesh Municipal Corporation Act, 1994
49. Standing Committees.
(1)The municipality shall have the following Standing Committees ;(a)General Standing Committee;(b)Finance, Audit and Planning Committee; and(c)Social Justice Committee.(2)Each Standing Committee shall consist of not less than three and not more than five members including the President or Vice President, as the case may be, elected by the members of the municipality from amongst the elected members:Provided that Social Justice Committee shall include at least one member who may be a woman or a member of a scheduled caste or of a scheduled tribe.(3)The President shall be the ex-officio member and also Chairman of the General Standing Committee and Finance, Audit and Planning Committee. The Vice President shall be the Ex-officio member and Chairman of the Social Justice Committee:Provided that if the Vice President acts as the President of the municipality, the members of the Social Justice Committee shall elect its Chairman from amongst themselves.(4)No elected member of the municipality shall be eligible to serve on more than two Standing Committees.(5)The Executive Officer or the Secretary of the municipality shall be the ex-officio Secretary of every Standing Committee.
