Section 50(3) in The Mumbai Municipal Corporation Act, 1888
(3)The Chairman of the Standing Committee shall be an ex-officio member of the Committee and the other members shall be appointed by the Corporation from among persons, who, in the opinion of the Corporation, have had experience of, and have shown capacity in, administration, transport, or electric supply, or in engineering, industrial, commercial, financial or labour matters and of whom one at least shall be a councillor and remaining may or may not be Councillors.
