Section 65 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
65. Standing and Subjects Committees for 'C' Class Councils.
(1)Every 'C' Class Council shall appoint a Standing Committee and may appoint such Subjects Committees [(including a Women and Child Welfare Committee)] [These brackets and words were inserted by Maharashtra 21 of 1992, Section 25(a).] as if may deem necessary.(2)The Standing Committee shall consist of such number of members as the Council may determine, so however that the number of members so determined shall not exceed one-third of the total number of Councillors:Provided that, in so determining the number of the members of the Standing Committee a fraction shall be ignored.(3)If the Council decides to appoint any Subjects Committee, such Committee shall consist of not more than five members, as it may determine.(3A)[ Notwithstanding anything contained in sub-section (3), the Women and Child Welfare Committee shall consist of such number of members as the Council may determine, so however that the number of members so determined shall not exceed one-fourth of the total number of Councillors:Provided that, on the said Committee, not less than seventy-five per cent of the members shall be from amongst women Councillors:Provided further that, the Chairperson and Deputy Chairperson on the Women and Child Welfare Committee shall be from amongst the Women Councillor members thereof.Explanation. - For the purpose of computing the number of members at seventy-five per cent fraction, if any, shall be rounded off to one.] [This sub-section was inserted by Maharashtra 21 of 1992, Section 25(b).](4)[The Collector shall, within seven days of the election of the President under section 51] [This portion was substituted for the words and figures 'The President shall, within seven days of his election as President under section 51' by Maharashtra 11 of 1983, Section 7(a).] call a special meeting of the Council for the purpose of,-(a)determining the number of the members of the Standing Committee;(b)determining the Subjects Committee or Committees, if any, to be appointed, and the number of members of each such Committee, and if more than one such Committees are to be appointed, the Subjects Committee of which the Vice-President shall be the ex-officio Chairman;(c)[nominating members on] [Substituted for 'holding elections to' by Maharashtra 36 of 2006, Section 7, dated 13th December, 2006.] the Standing Committee and the Subjects Committee or Committees, if any, in the manner laid down in clause (b) of subsection (2) of section 63;[Provided that, the President shall not be eligible for being a member of any of the Subjects Committees, but he shall have the right to speak in, and otherwise to take part in the proceedings of, any Subjects Committee, except that he shall not be entitled to vote thereat.] [This proviso was added by Maharashtra 4 of 1974, Section 13(a).](4A)[ The meeting called under sub-section (4) shall be presided over by the Collector or such officer as the Collector may by order in writing appoint In this behalf. The Collector or such officer shall, when presiding over such meeting have the same powers as the President of a Council, when presiding over a meeting of the Council has, but shall not have the right to vote.(4B)Any Councillor aggrieved by any decision of the Collector or such officer accepting or rejecting any nomination paper, may, within forty-eight hours from intimation of such decision, present an appeal to the Regional Director of Municipal Administration concerned and simultaneously give notice of such appeal to the Collector or such officer. Such appeal shall be disposed of by the Regional Director, as expeditiously as possible, after giving reasonable opportunity of being heard to the parties concerned. The decision of the Regional Director on such appeal and subject only to such decision (if any), the decision of the Collector or such officer, as the case may be, accepting or rejecting the nomination of a candidate, shall be final and conclusive and shall not be called in question in any Court.] [Sub-sections (4A) and (4B) were inserted by Maharashtra 11 of 1983, Section 2(b).](5)If more than one Subjects Committee are to be appointed, the Chairman of the Subjects Committee, other than that of which the Vice-President is to be the ex officio Chairman, shall be elected by the members thereof, at the meeting convened under sub-section (4).
