Section 40 in The Mumbai Municipal Corporation Act, 1888
40. A Committee may be appointed for other educational purposes.
- The Corporation may, for the purpose of giving effect to measures and arrangements in furtherance of secondary education or any branch of technical or other instructions, appoint or join in appointing a committee as may be determined by any bye-law made under section 461, and such committee shall have in relation to the branch of education and the institutions for which it is appointed, the like powers and duties as are herein assigned to the Education Committee, save as the same may be varied by any by law made under the said section.
