(2)The Standing Committee shall consist of -(a)in the case of Municipal Corporation, the Mayor, the Deputy Mayor and the Chairpersons of Zonal Committees established under section 49 of this Act;(b)in the case of Municipal Council, the Chairperson, the Vice- Chairperson and five elected councillors to be elected by the Council;(c)in the case of Nagar Panchayat, the Chairperson; the Vice- Chairperson, and three elected councillors to be elected by the Council.
