(1)Notwithstanding anything contained in this Act, it shall be lawful for a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by a resolution supported by not less than one-half of the whole number of members for the time being to appoint as members of a committee any persons of either sex who are not members of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], but who in the opinion of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], possess special qualifications for serving on such committee :Provided that the number of persons so appointed on a committee shall not exceed one-third of the total number of the members of committee.(2)All the provisions of this Act, and of any rules relating to the duties, powers, liabilities, disqualifications and disabilities of members shall, save as regards a disqualification on the grounds of sex, be applicable, so far as may be, to such persons.
