Section 39 in The Delhi Municipal Corporation Act, 1957
39. Rural Areas Committee and Education Committee.
(1)In addition to the Standing Committee, the Delhi Electric Supply Committee [***] [The words the Delhi Transport Committee omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] [and the Wards Committee] [Substituted by Act 67 of 1993, section 34, for certain words (w.e.f. 1-10-1993)] referred to in section 44, there shall be a Rural Areas Committee and an Education Committee of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)](2)The Rural Areas Committee shall consist of all the councillors elected from the wards situated within the rural areas.(3)It shall be the duty of the Rural Areas Committee(a)to make recommendations to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)](i)in relation to the functions of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] which may be discharged within the rural areas and questions of policy and schemes relating to the development of such areas;(ii)in relation to taxes which the [a Corporation] [ ] proposes to levy in the rural areas; and(iii)generally in relation to the expenditure that may be incurred by the [ a Corporation] [ ] for the municipal government in those areas;(b)to review the progress of work of the [a Corporation] [ ] in the rural areas;(c)to bring to the notice of the appropriate municipal authorities deficiencies in the rural areas and make proposals to those authorities for the removal of such deficiencies;(d)to discharge such other functions in relation to the rural areas as may be assigned to it by resolution made by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or by regulations made under this Act.(4)The [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any of the municipal authorities specified in section 44 shall not take any action, in relation to any of the matters specified in sub-clauses (i), (ii) and (iii) of clause (a) of sub-section (3) except in consultation with the Rural Areas Committee.(5)The Education Committee shall consist of seven members of whom such number not exceeding three as may be determined by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], shall be nominated by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], from among experts in education who are not members of the [a Corporation] [ ] and the rest shall be elected by the members of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] from among themselves at the first meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] after each general election or as soon as possible at any other meeting subsequent thereto.(6)The Education Committee shall exercise and perform such powers, duties and functions in relation to education in [the area of the corporation] [Substituted by Delhi Act 12 of 2011, section 2(c), for "Delhi" (w.e.f. 13-1-2012)] as may be determined by regulations made in this behalf.(7)The Rural Areas Committee as well as the Education Committee shall at its first meeting in each year elect one of its members [who is a councillor to be the Chairman and another member to be the Deputy Chairman.] [Substituted by Act 67 of 1993, section 34, for to be the Chairman and another member to be the "Deputy Chairman" (w.e.f. 1-10-1993)]
