Section 25 in Haryana Municipal Business Bye-laws 1981
25. Special sub-committees [Section 31 (f)].
- The Committee may appoint a special sub-committee consisting of one or more members of the committee to investigate and report on any matter not falling within the scope of the sub- committee or for any special purpose or if so desired by the President to advice or assist him in the discharge of any of his duties and such special sub-committee shall cease to exist as soon as that matter has been disposed of by the committee.
