Section 65 in The Delhi Municipal Corporation Act, 1957
65. Appointment of sub-committees by the various committees.
(1)The Standing Committee,[***] [The words the "Delhi Transport Committee" omitted by Act 71 of 1971, section 7 and Sch II (w.r.e.f. 3-11-1971)] [or the Wards Committee] [Substituted by Act 67 of 1993, section 45, for certain words (w.e.f. 1-10-1993).] may appoint from among its own members any sub-committee consisting of such number as that committee may think fit for exercising any power or performing any function of that committee under this Act or for inquiring into or reporting or advising upon any matter which that committee may refer to such sub-committee.(2)Every such sub-committee shall confirm to such instructions as may be given to it by the committee by which it has been appointed.
