Section 29 in The Bombay Provincial Municipal Corporations Act, 1949
29. Sub-committees of Transport Committee. - (1) The Transport Committee may from time to time appoint out of its own body sub-committees consisting of such number of persons as the Committee thinks fit.
(2)The Committee may by specific resolution carried by the vote of at least two-thirds of its member present at the meeting delegate any of its powers and duties to a subcommittee and may also by a like resolution define the sphere of business of such subcommittee.(3)The Committee may refer to a sub-committee appointed under sub-section (1) for inquiry and report or for opinion on any matter with which the Committee is competent to deal.[29A. Constitution of Wards Committees. - (1) Where the population of the City is three lakhs or more, there shall be constituted by the [Municipal Corporation, Subject to the rules made by the State Government] Wards Committee or Committees consisting of one or more wards within the territorial area of a Corporation.(2)Each Wards Committee shall consist of-(a)Councillors of the Corporation representing a ward within the territorial area of the Wards Committee;[***]Provided that a person shall be disqualified for being appointed, and for being a member of the Wards Committee, if under the provisions of this Act or any other law for the time being in force, he would be disqualified for being elected as, and for being, a councillor.(3)The Wards Committee shall at its first meeting after its constitution under subsection (1) and at its first meeting in the same month in each succeeding year shall elect,-where the Wards Committee consists of-(a)one ward, the Councillor representing that ward in the Corporation; or(b)two or more wards, one of the Councillors representing such wards in the Corporation elected by the members of the Wards Committee,to be the Chairperson of that Committee.(4)the Chairperson who shall hold office until his successor has been elected and shall be eligible for re-election.(5)The Chairperson shall vacate office as soon as he ceases to be a Councillor.(6)In the event of the office of the Chairperson falling vacant before the expiry of its term, the wards committee shall, as soon as conveniently may be after the occurrence of the vacancy, elect a new Chairperson in accordance with sub-section (3):Provided that the Chairperson so elected shall hold office so long only as the person in whose place he is elected would have held it if such vacancy had not occurred.(7)The duration of the wards committee shall be co-extensive with duration of the Corporation.(8)The State Government shall by rules define the functions and duties of the Wards Committee, the territorial areas of such committee and the procedure to be adopted by such committee for transaction of its business.(9)The Chairperson and members of the Wards Committee shall be paid such conveyance charges for attending the meeting of the committee as may be prescribed by the rules.]Special and Ad-hoc Committees
