(3)Appointment of members who are not Councillors to Committee under Section 59 shall be taken up after the election of Councillors to the Committee is over. Persons, who in the opinion of the Councillors, possess special qualification for serving on such Committee shall be elected by the Councillors. If the opinion of the Councillors is unanimous such persons shall be appointed.In the case of difference of opinion the matter shall be put to vote.
