(1)A Municipal Corporation or a Class `A' Municipal Council may, from time to time, constitute Subject Committees consisting of elected councillors to deal with the following matters, namely:(a)water-supply;(b)drainage and sewerage;(c)solid waste management;(d)urban environment management and land use control;(e)poverty and slum services;(f)education and health; and(g)welfare of Scheduled Castes, Scheduled Tribes, Backward Classes, and of Women and Children.(2)Each Subject Committee shall consist of:(a)seven members in the case of a Subject Committee of a Municipal Corporation, and(b)five members in the case of a Subject Committee of a Class `A' of Municipal Council.(3)The manner of the constitution and transaction of business of a Subject Committee shall be such as may be prescribed.(4)The term of a Subject Committee shall be two years.(5)The Chairperson of a Subject Committee shall be elected by its members from amongst themselves in the manner specified by regulations:Provided that a member shall not be eligible for election as Chairperson for more than two terms.(6)Each Subject Committee shall exercise such powers, and perform such functions, as may be specified by regulations.(7)The recommendations of a Subject Committee shall be submitted to the Standing Committee for its consideration.
