Section 95(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Corporation may from time to time by special resolution constitute a Special Committee consisting of such members and other persons, if any, as it may think fit, to enquire into and report upon any matter connected with its powers, duties or functions. Every member of a Special Committee shall have the right to speak in and otherwise to take part in the proceedings of the Committee, but no member who is not a" member of the Corporation shall have a right to vote at any meeting of the Committee.
