Section 40 in The Delhi Municipal Corporation Act, 1957
40. Special and ad hoc committees and ward committees, etc.
(1)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may constitute as many special and ad hoc committees as it thinks fit for the exercise of any power or discharge of any function which the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may by resolution delegate to them or for inquiring into, reporting or advising upon any matter which the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may refer to them.(2)Any such committee shall consist of members of the Corporation only:Provided that an ad hoc committee may with the sanction of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] co-opt not more than three persons who are not members of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] but who in the opinion of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] possess special qualifications for serving on such committee.[***] [Sub-sections (3), (4) and (5) omitted by Act 67 of 1993, section 35 (w.e.f. 1-10-1993)](6)Each committee constituted under this section shall elect one of its members [who is a councillor] [Inserted by Act 67 of 1993, section 35 (w.e.f. 1-10-1993)] as the Chairman and another member as the Vice-Chairman.(7)Any matter relating to each of the committees constituted under section 39 or this section, not expressly provided in this Act may be provided by regulations made in this behalf.
