(1)A Municipal Corporation or a Class 'A' Municipal Council may, from time to time, constitute Subject Committees consisting of Councillors to deal with the following matters, namely:-(a)water-supply drainage and sewerage, and solid waste management;(b)urban environment management and land use control; and(c)slum services.(2)The Mayor, the Deputy Mayor, and the members of the Empowered Standing Committee of a Municipal Corporation, or the Municipal Chairperson, the Municipal Vice-Chairperson, and the members of the Empowered Standing Committee of a Class 'A' Municipal Council, as the case may be, shall not be members of any Subject Committee.(3)Each Subject Committee shall consist of-(a)seven members in the case of a Subject Committee of a Municipal Corporation, and(b)five members in the case of a Subject Committee of a Class 'A' Municipal Council.(4)The manner of the constitution and the transaction of business of a Subject Committee shall be such as may be specified by Regulations.(5)The term of a Subject Committee shall be not less than two years.(6)The Chairperson of a Subject Committee shall be elected by its members from amongst themselves in the manner specified by Regulations:Provided that a member shall not be eligible for election as Chairperson for more than two terms.(7)Each Subject Committee shall exercise such powers, and perform such functions, as may be specified by Regulations.(8)The recommendations of a Subject Committee shall be submitted to the Empowered Standing Committee for its consideration.
