Section 25 in West Bengal Municipal Corporation Act, 2006
25. Functions of the Standing Committee.
(1)The Standing Committees shall be recommendory bodies, and each Standing Committee shall perform such functions, and exercise such powers, and discharge such duties, as the Corporation at a meeting delegate to it.(2)The Corporation at a meeting may, by specific resolution, refer to a Standing Committee for inquiry or report or for opinion on such subjects relating to the powers or duties of the Corporation as the Corporation may think fit.(3)The Standing Committee shall submit its recommendations indicating the difficulties for implementation of development programme under its respective jurisdiction, and shall also indicate therein the possible measures to remove such difficulties.(4)All proceedings of Standing Committees shall be subject to confirmation or modification by the Corporation at a meeting unless the Corporation at a meeting otherwise directs.
