- The term of office of the Standing Committee of a Class 'A' Municipal Council or a Class 'B' Municipal Council shall be two and a half years from the date of its constitution and the election of a new Standing Committee shall be held through the system of proportional representation by means of single transferable vote within a period of thirty days from the expiry of the term of office of the existing Standing Committee failing which the Deputy Commissioner shall hold election within a period of fifteen days to elect, -(a)in the case of Class 'A' Municipal Council, four members, other than the President, the Senior Vice-President and the Vice-President from amongst the elected members;(b)in the case of a Class 'B' Municipal Council, two members, other than the President, the Senior Vice-President and the Vice-President from amongst the elected members :Provided that the existing Standing Committee shall continue to function till the assumption of office by the members of the new Standing Committee.
