Section 40 in Haryana Municipal Corporation Act, 1994
40. Ad hoc Committees.
(1)The Corporation may constitute as many ad hoc Committees consisting of such number of members and experts for such term as it thinks fit for the exercise of any power or discharge of any function which the Corporation may by resolution delegate to them or for inquiring into, reporting or advising upon any matter which the Corporation may refer to them.(2)The Corporation shall constitute a Water Supply and Sewerage Disposal Committee, a Buildings and Roads Committee, a House Tax Assessment Committee and such other committees as may be prescribed consisting of such number of members and for the exercise of such powers or discharge of such functions as may be prescribed.(3)There shall also be a Finance and Contracts Committee of the Corporation comprising the Mayor, the two Deputy Mayors, two members elected by the members from amongst themselves and the Commissioner, and the aforesaid Committee shall exercise all the powers of the Corporation in relation to contracts to be entered into for and on its behalf and the purchases to be made by it.(4)Each committee shall elect one of its members as the Chairman and another member as the Vice-Chairman :Provided that the Mayor shall be the ex-officio Chairman of the Finance and Contract Committee.(5)Any matter relating to Committees not expressly provided in his Act, may be provided by regulations made in this behalf.
