20. Constitution of Standing Committee of Municipal Corporation.
(1)In every Municipal Corporation there shall be a Standing Committee to be constituted by the Municipal Corporation within a period of sixty days from the date of the first meeting referred to in Section 55, consisting of the Mayor, the Senior Deputy Mayor, the Deputy Mayor and six other elected councillors.(2)The members of the Standing Committee, other than the Mayor, the Senior Deputy Mayor and the Deputy Mayor shall be elected by the councillors of the Municipal Corporation from amongst the elected councillors through the system of proportional representation by means of single transferable vote, in such manner, as may be prescribed.(3)The Mayor shall be Chairman of the Standing Committee.(4)The Commissioner shall be the ex officio member of the Standing Committee, but he shall not have a right to vote.(5)An officer not below the rank of an Executive Officer, appointed by the Government, shall be the Secretary to the Standing Committee.(6)If the Municipal Corporation fails to constitute the Standing Committee under sub-section (1), within the period of sixty days referred to therein, the Divisional Commissioner shall hold election within thirty days of the expiry of the aforesaid period, to elect six members of the Standing Committee other than the Mayor, the Senior Deputy Mayor and the Deputy Mayor from amongst the elected councillors through the system of proportional representation by means of single transferable vote in such manner, as may be prescribed, and on the elections of these members, the Standing Comittee shall be deemed to have been constituted, as if it has been constituted under sub- section (1).
