(1)The Municipality may appoint Committees to assist them in discharge of the duties devolving upon them under this Act, within the whole or any portion of the Municipality area, in regard to all or any of the following subjects, namely :(a)finance,(b)public health, hospital and dispensaries,(c)public works,(d)education, and(e)any other special subject relating to the purpose of this Act :Provided that in a Municipality area in which provision is or has been made for the supply of piped water, a Water-Works Committee shall be constituted a meeting may think fit.
