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State of Tripura - Section

Section 16 in Tripura Municipal Act, 1994

16. Constitution of Standing Committee.

- (l) Each Municipality may have the following Standing Committees, namely :-(a)Finance Committee ;(b)Public Health Committee; and(c)Public Works Committee.
(2)Each Standing Committee shall consist of the following members, name ly :-
(a)
(i)in the case of Municipal Corporation, six members;
(ii)in the case of Municipal Council four members; and
(iii)in the case of Nagar Panchayat, three members;
to be elected in the prescribed manner by the members of the Municipality from amongst themselves; and
(b)Such number of persons, not more than four, being officers of the State Government, having requisite expertise for development of Municipality services and their maintenainance as may be nominated by the State Government : Provided that the persons nominated by the State Government shall not have the right to vote at a meeting of the Standing Committee.
(3)The Chairperson of the Municipality shall be the ex-officio President of the Finance Committee.
(4)The President of each Standing Committee other than the Finance Committee shall be appointed by the Chairperson from amongst the members of such Committee :Provided that if the Vice-Chairperson of the Municipality is a member of the Committee, he shall be the ex-officio President of the Committee if the Chairperson is not in the Committee.
(5)If the President is for any reason unable to act or absent in any sitting, the Chairperson may appoint another member to act as President.
(6)If the Chairperson himself is the President of the Committee and is absent from any sitting the Committee shall elect another member from the members present as President for that sitting only.
(7)The term of the office of a member of a Standing Committee shall be two and a half year : Provided that the Committee shall hold office until a new Committee is constituted.
(8)No member of a Municipality except the Chairperson shall be a member of more than two Standing Committees.
(9)The State Government may make rules providing for the removal of a member of a Standing Committee.Provided that a member may resign at any time by writing under his hand and addressed to the Chairperson of the Municipality.