(1)The Board at a meeting may appoint, from time to time, committees to assist it in the discharge of any specific duties or class of duties devolving 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 of such powers.(2)Each committee shall consist of Commissioners and, when necessary, of such residents with special qualifications whom the Board at a meeting desires to appoint, in such a case the number of Commissioners shall not be less than two-thirds of the whole number of the members of the committee.(3)The Commissioners of such committees shall be liable to all imposed by this Act on the Commissioners of the Board in respect as may be delegated to them.(4)All the proceedings of any such committee shall be subject by the Board at a meeting.(5)All questions connected with the removal or resignation of of committees shall be settled by the Board at a meeting.Joint-Committee
