(6)The procedure for hearing and disposal of objection shall be such, as may be prescribed :Provided that in the case of a Municipal Corporation and a Class 'A' Municipal Council, the Municipal Property Tax Committee can constitute itself into sub-committees consisting of not less than two elected councillors and Commissioner or his nominee in the case of a Municipal Corporation and two elected members and the Executive Officer or his nominee in the case of Class 'A' Municipal Council, for hearing and disposal of individual objections :Provided further that policy decisions shall be taken only at the joint sitting of the whole Municipal Property Tax Committee.
