- A Municipal Corporation or a Municipal Council or a Nagar Panchayat, may constitute as many Ad hoc Committees consisting of such number of elected members not exceeding seven and for such terms, not exceeding one year, as it thinks fit for the exercise of such powers or discharge of such duties or performance of such functions which the Municipality may, by resolution, delegate to them, or for inquiring into, reporting or advising upon any matter, which the Municipality may refer to them.
