Section 24 in West Bengal Municipal Corporation Act, 2006
24. Constitution of standing Committees.
(1)At the first meeting of the Corporation or at the meetings subsequent thereto, the Corporation shall constitute the following Standing Committees-(a)Finance and Resource Mobilisation Standing Committee;(b)Solid Waste Management Standing Committee;(c)Water Supply, Public Health and Sanitation Standing Committee;(d)Public Works Standing Committee;(e)Health, Education and Urban Poverty Alleviation Standing Committee;Provided that the Standing Committees, other than those mentioned above, may also be constituted by the Corporation if they so think fit.(2)Each Standing Committee shall consist of such member of Councillors, not being more than nine or less than three, as the Corporation by a specific resolution determine and the number so determined shall be nominated by the Corporation from amongst the elected members of the Corporation:Provided that no Councillor shall be a member of more than two Standing Committees and the Mayor, or the Chairman, or the Deputy Mayor shall not be a member of any Standing Committee constituted under this section but he may attend any meeting of any Standing Committee.(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.(4)The Mayor shall nominate the President and the Vice-President of the Standing Committees constituted under this section. The term of the President and the Vice-President shall be coterminous with the term of the Standing Committee concerned, unless removed earlier from office by the Mayor.(5)The President or, in his absence, the Vice-President shall convene and preside over the meetings of the concerned Standing Committee.(6)Any casual vacancy in the office of a member of a Standing Committee shall be filled by the Corporation in the manner as specified in sub-section (2) or sub-section (3). as the case may be.
