(5)If a Class 'A' Municipal Council or a Class 'B' Municipal Council fails to constitute the Standing Committee under sub-section (1) within the period of sixty days referred to therein, the Deputy Commissioner shall hold election within thirty days of the expiry of the aforesaid period, to elect through the system of proportional representation by means of single transferable vote in such manner as may be prescribed,-(a)in the case of a Class 'A' Municipal Council, four elected members other than the President, the Senior Vice-President and the Vice- President; and(b)in the case of Class 'B' Municipal Council, two elected members, other than the President, the Senior Vice-President and the Vice- President,and on the election of these members, the Standing Committee shall be deemed to have been constituted, as if the same has been constituted under sub- section (1).
