Section 64 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
64. Constitution of Standing Committees of 'A' and 'B' Class Councils.
- The Standing Committee referred to in section 62 [shall be constituted as under] [These words were substituted for the words 'shall consist of nine members as under:-' by Maharashtra 14 of 1966, Section 5(a).]:-(i)Chairman-President of the Council.(ii)Members -(a)Chairman of [all Subjects Committees] [These words were substituted for the words 'the five subjects committees' by Maharashtra 14 of 1966, Section 5(d).];(b)three members from amongst the Councillors [nominated] [Substituted for 'elected' by Maharashtra 36 of 2006, dated 13th December, 2006.] in the same manner as prescribed for [nomination] [Substituted for 'election' by Maharashtra 36 of 2006, dated 13th December, 2006] of members of the Subjects Committees:Provided that, no Councillor who is already [nominated] [Substituted for 'elected' by Maharashtra 36 of 2006, dated 13th December, 2006.] as a member of more than one Subjects Committee, shall be eligible to be a member of the Standing Committee.
