Section 37 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
37. Subject to such rules as the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may make in this behalf, a municipal Council may appoint a special town-planning Committee, composed either wholly of members of the municipal council, or partly of such members and partly of others and may delegate to such committee power to dispose of, ( in relation to a particular scheme or to town planning in general) matters of a specified nature which, under the provisions of this Act, are reserved for the decision of the council:
Provided that no person, other than a member of the council, shall be appointed to such committee unless such appointment is supported by not less than one - half of the sanctioned strength of the councilProvided also that the number of persons who are appointed to any committee who are not members of the council shall not exceed one-third of the number of members of such committee.
