Section 67 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
67. Special Committees.
- A Council may from time to time appoint Special Committees consisting, of such Councilors and for such duration as it may determine, and may refer to such Committees, such special subjects or matters relating to the purposes of this Act, for opinion or inquiry and report, as the Council may think fit. The Council may at any time discontinue or alter the constitution of any such Committee. Such Committee may be directed by the Council to submit its report or opinion, either to the Council, the Standing Committee or any of its Subjects Committees.[Where the President is not a member of any Special Committee, he shall have the right to speak in and otherwise to take part in the proceedings of that Committee, except that he shall not be entitled to vote thereat.] [This portion was added by Maharashtra 4 of 1974, Section 14.]
