269. The Jharkhand State Municipal Advisory Committee.
(1)The State Government may, by notification, constitute, with effect from such date as it may specify in such notification, a committee to be known as the Jharkhand State Municipal Advisory Committee.(2)The Jharkhand State Municipal Advisory Committee shall consist of not more than twenty-one members to represent the interest of commerce, industry, transport, agriculture, labour, consumers of civic services, municipalities, non-governmental organizations and academic and research bodies in the municipal affairs sector.(3)One of the members referred in sub section (2) shall be the Chairperson of the Jharkhand State Municipal Advisory Committee and he shall also be notified by the State Government.
