Section 40(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Corporation shall have the following standing committees, namely:-(a)General Functions Committee;(b)Finance and Planning Committee; and(c)Public Health and Sanitation Committee(d)Social Justice Committee;(e)[ Housing for all Committee; [Added by Jammu and Kashmir Act No. 38 of 2018, dated 12.12.2018.](f)Skill Up-gradation and Self-Employment Committee; and(g)Swacch Bharat Committee.]
