(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.
