Section 65(3A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3A)[ Notwithstanding anything contained in sub-section (3), the Women and Child Welfare Committee shall consist of such number of members as the Council may determine, so however that the number of members so determined shall not exceed one-fourth of the total number of Councillors:Provided that, on the said Committee, not less than seventy-five per cent of the members shall be from amongst women Councillors:Provided further that, the Chairperson and Deputy Chairperson on the Women and Child Welfare Committee shall be from amongst the Women Councillor members thereof.Explanation. - For the purpose of computing the number of members at seventy-five per cent fraction, if any, shall be rounded off to one.] [This sub-section was inserted by Maharashtra 21 of 1992, Section 25(b).]
