Section 48 in The Chhattisgarh Municipal Corporation Act, 1956
48. Election of Special Committees for consultative purposes.
- The Corporation may also appoint from lime to time and for such period as it may think lit, special committees, consisting of such number of Councillors, as it may think fit, and may refer to such Committees for inquiry and report or for opinion, any matter relating to the purpose of this Act.
