Section 70 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
70. Functions and powers of Standing Committees and Subjects Committees.
- Each Council shall make by-laws to provide for the following matters :-(a)allotment of subjects to the Standing Committee and the Subjects Committees (it any):Provided that, [the subject of finance and welfare of conservancy staff and where Transport Committee is not appointed the subject of transport undertaking also, shall be allotted to the Standing Committee,] [This portion was substituted for the words 'the subjects of transports undertaking, finance and welfare of conservancy staff shalt be allotted to the Standing Committee' by Maharashtra 14 of 1966, Section 6.] and the subjects of fairs and pilgrims to he Sanitation, Medical and Public Health Committee, and where such Committee is not appointed to the Standing Committee;(b)extent of powers of the Council under this Act or any other law for the time being in force to be exercised by the Standing Committee, and the Subjects Committees (if any), in respect of the subjects allotted to such Committees,
