37. Constitution of Standing Committee of Municipal Council.
(1)In every Class 'A' or Class 'B' Municipal Council, there shall be a Standing Committee to be constituted by the Municipal Council within a period of sixty days from the date of the first meeting referred to in section 55, consisting of, -(a)in the case of a Class 'A' Municipal Council, the President, the Senior Vice President, the Vice President and four other elected members; and(b)in the case of a Class "B" Municipal Council, the President, the Senior Vice President, the Vice President and two other elected members.(2)The members of the Standing Committee, other than the President, the Senior Vice-President and the Vice-President, shall be elected by the members of the Municipal Council from amongst the elected members through the system of proportional representation by means of single transferable vote in such manner as may be prescribed.(3)The President shall be the Chairman of the Standing Committee.(4)The Executive Officer shall be the ex-officio Member Secretary of the Standing Committee, but he shall not have a right to vote.(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).
