27. Term of office of Chairman of Standing Committee.
(1)The Chairman of a Standing Committee, [other than that of a Standing Committee for Finance] [Substituted 'other than that of a Standing Committee for Taxation, Finance and Accounts' by Act 14 of 1999, w.e.f. 24-3-1999.] may, unless sooner resigns, hold office as such so long as he continues as a member of that Committee.(2)Where a vacancy occurs in the office of a Chairman referred to in sub-section(1), the Standing Committee shall at its next meeting, elect a member to be its Chairman.(3)A member elected under sub-section (2) shall hold office for the remaining term of office of the person in whose place he was elected.(4)Where a vacancy occurs in the office of Chairman [of a Standing Committee for Finance] [Substituted 'of a Standing Committee for Taxation, Finance and Accounts' by Act 14 of 1999, w.e.f. 24-3-1999.], a member chosen by the members of that Committee from among themselves shall act as Chairman until a person to fill the vacancy is elected.
