(6)If the Municipal Corporation fails to constitute the Standing Committee under sub-section (1), within the period of sixty days referred to therein, the Divisional Commissioner shall hold election within thirty days of the expiry of the aforesaid period, to elect six members of the Standing Committee other than the Mayor, the Senior Deputy Mayor and the Deputy Mayor from amongst the elected councillors through the system of proportional representation by means of single transferable vote in such manner, as may be prescribed, and on the elections of these members, the Standing Comittee shall be deemed to have been constituted, as if it has been constituted under sub- section (1).
