(1)A Committee shall consist of not less than three not more than six Councillors and of any person who is not a Councillor but who may, in the opinion of the Councillors, possess special qualification for serving on such Committee :Provided that the number of persons, appointed on any Committee, who are not Councillors, shall not exceed one-third of the total number of the Councillors of such 'Committee' :Provided further that the Chairperson or the Vice-Chairperson or the [* * *] [First inserted vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and subsequently omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be President of each Committee.(2)All the provisions to this Act relating to the duties, power liabilities, disqualifications and disabilities of Councillor shall be applicable so far as may be, to such members except members appointed ex-officio.(3)All questions regarding the removal or resignation of members of Committees shall be settled by the Municipality.
