Section 38A in The Mumbai Municipal Corporation Act, 1888
38A. [ Special committees of the Corporation. [Sections 38A to 50S were substituted for section 38A by Maharashtra 27 of 1999, Section 10, (w.e.f. 23-4-1999).]
(1)The corporation may, from time to time appoint, out of their own body, special committees including the Women and Child Welfare Committee and may by specific resolution carried by a vote of at least two-thirds of the members of the corporation present at the meeting delegate any of their powers and duties to such committees, and may also by a like resolution define the sphere of business of each special committee so appointed, and direct that all matters and questions included in any such sphere shall, in the first instance, be placed before the appropriate committee and shall be submitted to the Corporation with such committee's recommendation.(1A)On the Women and Child Welfare Committee not less than seventy-five per cent of the members shall be from amongst women Councillors.Explanation. - For the purpose of computing the number of members at seventy-five per cent, fraction, if any, shall be rounded off to one.(2)Every special committee shall conform to any instructions that may, from time to time, be given to them by the corporation.(3)The corporation may, at any time, dissolve or subject to any rules made by them in this behalf alter the constitution of any special committee.(4)Every special committee shall appoint two of their members to be their Chairperson and Deputy Chairperson:Provided that, no member shall, at the same time, be the Chairman of more than oile special committee:Provided further that, the Chairperson aria the Deputy Chairperson on the Women and Child Welfare Committee shall be from amongst the women Councillor members thereof.(5)In the absence of the Chairperson or Deputy Chairperson, the members of the special committee present shall choose one of their members to preside over their meeting,(6)All the proceedings of every special committee shall be subject to confirmation by the corporation:Provided that, any special committee may by a resolution supported by at least one-half of the whole number of members of the committee direct that action be taken in accordance with the decision of such committee without waiting for confirmation of their proceedings by the Corporation, if the committee considers that serious inconvenience would result from delay in taking such action; but if the Corporation do not confirm the proceedings of the special committee, such steps shall be taken to carry out any orders passed by the Corporation as may still be practicable:Provided further that, if, in delegating any of their powers or duties to a special committee under sub-section (1), the Corporation direct that the decision of the special committee shall be final, then so much of the proceedings of the special committee as relate to such powers or duties shall not be subject to confirmation by the Corporation, if such decision is supported by at least one-half of the whole number of members of the committee.(7)The corporation may make rules for regulating the constitution of special committees and the conduct of business at meetings of such committees, and for the keeping of minutes and the submission of reports.]
