Section 40(1) in The Delhi Municipal Corporation Act, 1957
(1)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may constitute as many special and ad hoc committees as it thinks fit for the exercise of any power or discharge of any function which the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may by resolution delegate to them or for inquiring into, reporting or advising upon any matter which the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may refer to them.
