Section 56(1) in The Manipur Municipalities Act,1994.
(1)The Nagar Panchayat or the Council at a meeting may appoint, from time to time, committees to be called "Standing Committee' to assist it in the discharge of any specific duties devolved upon it under this Act, within the whole or any portion of the municipality and may delegate to any such committee all or any of its powers which may be necessary for the purpose of rendering such assistance, or withdraw all or any such powers, so delegated.
