Section 24(2) in West Bengal Municipal Corporation Act, 2006
(2)Each Standing Committee shall consist of such member of Councillors, not being more than nine or less than three, as the Corporation by a specific resolution determine and the number so determined shall be nominated by the Corporation from amongst the elected members of the Corporation:Provided that no Councillor shall be a member of more than two Standing Committees and the Mayor, or the Chairman, or the Deputy Mayor shall not be a member of any Standing Committee constituted under this section but he may attend any meeting of any Standing Committee.
