Section 50J in The Mumbai Municipal Corporation Act, 1888
50J. Appointment of Chairman of Education Committee.
(1)The Education Committee shall, at their first meeting in each official year, appoint one of their own member; being a councillor; to be their chairman until the first meeting of the Committee in the next official year.(2)The retiring Chairman shall be eligible for re-election.(3)If any casual vacancy occurs in the office of the Chairman, the Education Committee shall, as soon as they conveniently can, after the occurrence of such vacancy, appoint one of their members being a councillor to fill such vacancy and every Chairman so appointed shall continue in office only so long as the person in whose place he is appointed would have been entitled to continue if such vacancy had not occurred.
