(1)there shall be establish for each notified area a committee for the purposes of Section 336, sub-section (1) (b) and (c ), consisting of such number of members, as may be fixed by the State Government by rules who shall for the first term, be appointed and for the subsequent terms, elected except that not more than two members shall be appointed by the State Government to represent the Scheduled Castes, Scheduled Tribes or other socially and educationally Backward Classes residing within the small town.(2)A committee established under this section shall be called a town committee.(3)The State Government may appoint any person, whether a member of the town committee or not, to be its Chairman or Vice Chairman, or may authorize any town committee to elect its Chairman or Vice Chairman or both, and fix the term of office of member or Chairman or Vice Chairman of the town committee.
