Section 11 in The Orissa Municipal Corporation Act, 2003
11. Election of Chairman to Standing Committee.
(1)The Standing Committee shall at its first meeting after its constitution and at its first meeting in same month in each succeeding year, elect one among its members to be the Chairman :Provided that the Chairman of the Standing Committee for Grievances and Social Justice shall be elected from amongst the elected Corporators of weaker section belonging to Scheduled Castes, Scheduled Tribes and Women.(2)The Chairman shall hold office until his successor is elected under Sub-section (1) and shall be eligible for re-election.(3)Notwithstanding the provisions of Sub-sections (1) and (2), the Chairman shall vacate office as soon as he ceases to be a Corporator or a member of the Committee.(4)If any vacancy occurs in the office of the Chairman of any Standing Committee, the Mayor shall convene a meeting of the Committee concerned, as soon as conveniently may be, after the occurrence of the vacancy, for the election of one amongst its members to fill up the vacancy and every Chairman so elected shall continue in office so long as the person in whose place he is elected would have held it, if such vacancy had not occurred.
