(1)A Committee shall consist of not less than three not more than six Councillors and of any person who is not a Councillor but who may, in the opinion of the Councillors, possess special qualification for serving on such Committee :Provided that the number of persons, appointed on any Committee, who are not Councillors, shall not exceed one-third of the total number of the Councillors of such 'Committee' :Provided further that the Chairperson or the Vice-Chairperson or the [* * *] [First inserted vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and subsequently omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be President of each Committee.
