Section 55 in The Gujarat Municipalities Act, 1963
55. Other Committees.
(1)Notwithstanding anything contained in sub-section (2) of section 53 other committees consisting of such number of councillors as the municipality may decide, may be appointed to exercise the powers and perform the duties of the municipality in respect of any purpose not being, where a Pilgrim Committee is appointed powers or duties referred to in section 54. The executive committee shall not exercise any powers of perform any duties which such Committee has been appointed to exercise or perform.(2)The members of such committees shall be elected by the municipality in accordance with the rules framed under clause (a) of section 271 and such members shall hold office for a period of one year.
