Section 90 in Gauhati Municipal Corporation Act, 1971
90. Sub-Committees of Standing Committees.
(1)Any Standing Committee, Special Committee or Joint Committee may appoint one or more Sub-Committees consisting of such Councillors at it thinks fit for any purpose with which it is entitled to deal and which in its opinion, can be more usefully carried out by a Sub-Committee.(2)A Sub-Committee may be appointed for such time and shall be subject to such limitations and conditions as the Committee appointing the Sub-Committee may from time to time think fit.(3)No Sub-Committee shall continue to exist after the Committee appointing it has ceased to exist.(4)All proceedings of any Sub-Committee shall be subject to confirmation by the Committee appointing it.(5)It shall not be necessary for a member of a Sub-Committee to be a member of the Committee appointing such Sub- Committee.Minutes and Reports of Proceedings
