17. Powers functions and duties of Standing Committee.
(1)Each Standing Committee shall perform such functions, exercise Powers, functions such powers and discharge such duties as may be prescribed or as may be assigned to it by the Municipality.(2)The Municipal Secretary or such other officer as may be appointed by the Chairperson shall be the ex-officio Secretary of the Standing Committees.(3)The proceedings of every Standing Committee shall in the form of a report be presented to the Chairperson by the President or by any member of the Committee authorised by it and shall be subject to confirmation, modification or rejection by the Municipality.
