Section 40 in The City of Nagpur Corporation Act, 1948
40. Election of Special Committees for consultative purposes.
- The [Corporation may also elect] [These words were substituted for the words 'Corporation may elect' by Maharashtra 22 of 1999, Section 22(a).] from time to time and for such period as it may think fit, [Special Committees [including the Women and Child Welfare Committee] [These words were substituted for the words 'Special Committee has extended four in number and consisting' by Maharashtra 21 of 1992, Section 22(a).], so however that the number of such Committees shall not exceed five and each such Committee shall consist] of such number of Councillors as it may thin fit, and may refer to such Committees for inquiry and report, or for opinion, any matter relating to the purposes of this Act.[Provided that, on the Women and Child Welfare Committee not less than seventy-five per cent, of the members shall be from amongst women Councillors :Provided further that, the Chairperson and the Deputy Chairperson on the Women and Child Welfare Committee shall be from amongst the women Councillor members thereof.Explanation. - For the purpose of computing the number of members at seventy-five per cent, fraction, if any, shall be rounded off to one.] [These provisos and Explanation was added by Maharashtra 26 of 1999, Section 22(c).]
