Section 40 — Special and adhoc committies and ward committees, etc.

(1) 1 [ 2 [The Corporation]] may constitute as many special and ad hoc committees as it thinks fit for the exercise of any power or discharge of any function which 3 [ 4 [the Corporation]] may by resolution delegate to them or for inquiring into, reporting or advising upon any matter which 3 [ 4 [the Corporation]] may refer to them. (2) Any such committee shall consist of members of 3 [ 4 [the Corporation]] only: Provided that an ad hoc committee may with the sanction of 3 [ 4 [the Corporation]] co-opt not more than three persons who are not members of 3 [ 4 [the Corporation]] but who in the opinion of 3 [ 4 [the Corporation]] possess special qualifications for serving on such committee. 5 * * * * * (6) Each committee constituted under this section shall elect one of its members 6 [who is a councillor] as the Chairman and another member as the Vice-Chairman. (7) Any matter relating to each of the committees constituted under section 39 or this section, not expressly provided in this Act may be provided by regulations made in this behalf.

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