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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)Each Standing Committee shall consist of not less than three and not more than five members including the President or Vice President, as the case may be, elected by the members of the municipality from amongst the elected members:Provided that Social Justice Committee shall include at least one member who may be a woman or a member of a scheduled caste or of a scheduled tribe.