Section 13 in Siliguri Municipal Corporation Act, 1990
13. Appointment of special committees.
(1)The Corporation may, if so decided at a meeting, constitute special committees for discharge of any specific function or making enquiry and report on any specific matter with such powers, functions or duties as may be provided in a resolution in this behalf.(2)Such Committee shall consist of such members of the Corporation and such other persons, not exceeding one-third of such members, as the Corporation may decide.(3)The Committee shall formulate its own procedure for conduct of business, subject to the approval of the Corporation.
