Section 55(3) in Rajasthan Municipalities Act, 2009
(3)In addition to the Executive Committee, every Municipality shall also constitute the following Committees consisting of not more than ten members, namely:-(i)a finance committee;(ii)[ one or more health and sanitation committee: [Substituted '(ii) a health and sanitation committee' by Act No. 13 of 2015, dated 22.4.2015.]Provided that every Municipality may constitute one committee for wards upto fifty, two committees for fifty one wards to seventy five wards and three committees for wards exceeding seventy five;][(ii-a) one or more lighting public streets, places and buildings committees: [Inserted by Act No. 27 of 2017, dated 18.5.2017.]Provided that every Municipality may constitute one committee for wards upto fifty, two committees for fifty one wards to seventy five wards and three committees for wards exceeding seventy five:](iii)a buildings permission and works committee;(iv)a slum improvement committee;[(iv-a) a women and children development, poverty alleviation, public distribution system and providing food to the needy persons committee;] [Inserted by Act No. 27 of 2017, dated 18.5.2017.](v)a rules and bye-laws committee;(vi)a compounding and compromising of offences committee; and(vii)looking to the functions of a Municipality, it may also constitute such other committees, not exceeding eight in case of Municipal Corporation, not exceeding six in case of Municipal Council ,and not exceeding four in case of Municipal Board, as it may deem necessary:Provided that the State Government may, looking to the functions of a Municipality, increase the maximum limit of committees specified in this clause.
