Section 42 in The Punjab Municipal Corporation Act, 1976
42. Committees.
(1)The Corporation may constitute as many ad hoc committees consisting of such number of councillors and for such terms as it thinks fit for the exercise of any power or discharge of any function which the Corporation may by resolution delegate to them or for inquiring into, reporting or advising upon any manner which the Corporation may refer to them.(2)An ad hoc committee may with the sanction of the Corporation co-opt not more than three persons who are not members of the Corporation but who in the opinion of the Corporation possess special qualifications for serving on such committee.(3)The Corporation shall constitute a Water Supply and Sewerage Disposal Committee, a Buildings and Roads Committee, a House Tax Assessment Committee and such other committees as may be prescribed consisting of such number of councillors and for the exercise of such powers or discharge of such functions as may be prescribed.(4)There shall also be a Finance and Contracts Committee of the Corporation comprising the Mayor, the two Deputy Mayors, two councillors elected by the councillors from amongst themselves and the Commissioners, and the aforesaid Committee shall exercise all the powers of the Corporation in relation to contracts to be entered into for and on its behalf and the purchases so be made by it.(5)Each committee shall elect one of its members as the Chairman and another member as the Vice-Chairman:Provided that the Mayor shall be the ex-officio Chairman of the Finance and Cotracts Committee.(6)Any matter relating to committees not expressly provided in this Act may be provided by regulations made in this behalf.
