23B. Powers, functions, and duties of Standing Committee.
(1)Each Standing Committee shall perform such functions, exercise such powers, and discharge such duties, as the Board of Councilors at a meeting delegate to it.(2)The Board of Councilors 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 Municipality as the Board of Councilors may think fit.(3)The Standing Committee shall submit its report indicating the difficulties for implementation of development programme under its respective jurisdiction, and recommending measures to remove such difficulties.(4)All proceedings of Standing Committees shall be subject to confirmation or modification by the Board of Councilors at a meeting unless the Board of Councilors at a meeting otherwise direct.
