Section 6A in Chennai City Municipal Corporation Act, 1919
6A. [ Constitution of standing committees. [Substituted by Tamil Nadu Act 22 of 1996.]
(1)There shall be constituted by the State Government, by notification, such number of standing committees [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.(2)The composition of standing committees and the method ill appointment of Chairman and the term of office of members and chairman 1 of standing committees shall be such as may be prescribed.]
