Section 30(6) in The Maharashtra Municipal Corporations Act, 1949
(6)All the proceedings of every Special Committee shall be subject to confirmation by the Corporation:Provided that if, in delegating any of its powers or duties to a Special Committee under sub-section (2), the Corporation direct that the decision of such Committee shall be final, then so much of the proceedings of such Committee as relates to such powers or duties shall not be subject to confirmation by the Corporation, if such decision is supported by at least half the total number of members of such Committee:Provided further that, any Special Committee may by a resolution supported by at least half the whole number of members direct that action be taken in accordance with the decision of such Committee, without waiting for confirmation of its proceedings by the Corporation, where such confirmation is required, if such Committee considers that serious inconvenience would result from delay in taking such action; but if the Corporation, does not subsequently confirm, the proceedings of such Committee such steps as may still be practicable shall be taken without delay to carry out the orders of the Corporation.
