Section 20 in The Gujarat Provincial Municipal Corporations Act, 1949
20. Constitution of Standing Committee.
(1)The Standing Committee shall consist of twelve councillors.(2)The Corporation shall at its first meeting after general elections appoint twelve persons out of its own body to be members of the Standing Committee.(3)One-half of the members of the Standing Committee shall retire every succeeding year at noon on the first day of the month in which the first meeting of the Corporation mentioned in sub-section (2) was held:Provided that all the members of the Standing Committee in office when general elections are held shall retire from office on the election of a new Committee under subsection (2).(4)The members who shall retire under sub-section (3) one year after their election under sub-section (2) shall be selected by lot at such time previous to the date for retirement specified in sub-section (3) and in such manner as the Chairman of the Standing Committee may determine, and in succeeding years the members who shall retire under this section shall be those who have been longest in office:Provided that in the case of a member who has been re-appointed, the term of his office for the purposes of this sub-section shall be computed from the date of his reappointment.(5)The Corporation shall at its meeting held in the month preceding the date of retirement specified in sub-section (3) appoint fresh members of the Standing Committee to fill the offices of those who are due to retire on the said date.(6)Any councillor who ceases to be a member of the Standing Committee shall be eligible for re-appointment.
