Section 38 in The Mumbai Municipal Corporation Act, 1888
38. Appointment of consultative committees for special purposes.
- The corporation may from time to time appoint [as laid down by the regulations made in this behalf] [These words were inserted by Maharashtra 10 of 1998. Section. 13.] out of their own body such and so many committees consisting of such number of persons, and may refer to such committees for inquiry and report or for opinion, such special subjects relating to the purposes of this Act as they shall think fit.
