Section 40(2) in The Delhi Municipal Corporation Act, 1957
(2)Any such committee shall consist of members of the Corporation only:Provided that an ad hoc committee may with the sanction of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] co-opt not more than three persons who are not members of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] but who in the opinion of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] possess special qualifications for serving on such committee.[***] [Sub-sections (3), (4) and (5) omitted by Act 67 of 1993, section 35 (w.e.f. 1-10-1993)]
