Section 39 in The City of Nagpur Corporation Act, 1948
39. Special Consultative Committees, their term, election and filling of casual vacancies.
(1)There shall be five Special Consultative Committees each consisting of not less than five and not more than nine Councillors, namely :-(a)a Public Works Committee to which may be referred for inquiry and report, or for opinion, any matter connected with roads, buildings, lighting, public parks and gardens ;(b)a Public Health and Markets Committee to which may be referred for inquiry and report, or for opinion, any matter connected with public health and safety, health of animals in the City, sanitation, markets, slaughterhouses, vaccination, the disposal of rubbish and offensive matter, and the regulation of dangerous and offensive trades;(c)an Education Committee to which may be referred for enquiry and report, or for opinion, any matter connected with education in the City;(d)a Hospital Committee to which may be referred for enquiry and report, or for opinion, any matter relating to hospitals and dispensaries and medical and public health administration in the City;(e)a Water-works Committee to which may be referred for enquiry and report, or for opinion, any matter relating to water supply in the City and management of waterworks belonging to the Corporation.(2)The term of office of every Committee mentioned in subsection (1) shall be one year.(3)At the first meeting after every general election the Corporation shall elect from among its Councillors members to serve on the Committees in sub-section (1).(4)If casual vacancies reduce the number of members of a Committee below the minimum, the Corporation shall elect members to the vacancies from among the Councillors, and such members shall hold office for the unexpired term of the Committee.]
