Section 50(4) in The Mumbai Municipal Corporation Act, 1888
(4)(a)One-half of the members of the Brihan Mumbai Electric Supply and Transport Committee shall retire at noon on the first day of April every year.(b)The members who shall retire one year after the Brihan Mumbai Electric Supply and transport Committee is constituted under this section shall be selected by, lot at such time previous to the first day of March immediately preceding and in such manner as the Chairman may determine.(c)During the succeeding years, the members who shall retire under this section shall be the members who were longest in-office:Provided that in the case of a member who has been [re-appointment] [This word was substituted for the word 're-elected' by Maharashtra 11 of 2007, Section 3(i), (w.e.f. 27-2-2007).] the term of his office for the purposes of this clause shall be computed from the date of his [re-appointment] [This word was substituted for the word 're-election' by Maharashtra 11 of 2007, Section (w.e.f. 27-2-2007).].
