(1)The Standing Committee of a Municipal Corporation or Municipal Council may, from time to time, appoint an Ad hoc Committee to perform such functions, or conduct such enquiries, or undertake such studies including reports thereon, as may be specified by a resolution in this behalf.(2)Any person, who is not a member but possesses special qualifications useful for the purpose of an Ad hoc Committee, may be associated therewith as its member.(3)The manner of transaction of business in an Ad hoc Committee shall be such as may be laid down by the Standing Committee.
