Section 6 in The Madurai City Municipal Corporation Act, 1971
6. Constitution of standing committees.
- [(1) There shall be constituted by the Government, by notification, such number of Standing Committee not exceeding (six) as may be specified in the notification for the purpose of exercising such powers, discharging such duties or performing such functions as the council may delegate to them.(1-A) The composition of Standing Committee and the method of appointment of Chairman and the term of office of members and Chairman of Standing Committees shall be such as may be prescribed.] [Substituted by Tamil Nadu Act 26 of 1994.](2)Wherever in this Act the expression "the standing committee" occurs it shall, unless the context otherwise requires, be deemed to refer to the particular standing committee to which the power or duty in connection with which the expression is used, is assigned by this Act or by regulations made by the council; and all references to the standing committee in any other law shall be construed as references to the particular standing committee to which the power or duty conferred or imposed by such law is assigned by this Act or by regulations made by the council.
