Section 24(3) in West Bengal Municipal Corporation Act, 2006
(3)The Corporation at a meeting may, by resolution, associate with any Standing Committee such persons, not being Councillors and not exceeding one-half of the number of the Councillors in such Committee, and for such term as they may think fit. Any officer or other employee of the Corporation, and any officer of the Government, having requisite expertise for development of civic services, municipal finance, and other areas related to municipal administration, as may be required by the Corporation, may be associated with any Standing Committee constituted under this section.
