39. Powers, functions and duties of the Standing Committee.
(1)The powers, functions and duties of the Standing Committee shall be such as are specified in this Act :Provided that until the constitution of the Standing Committee, after the Municipal Council is constituted under this Act, the powers, functions and duties of the Standing Committee shall be exercised, and discharged by the Class 'A' Municipal Council or Class 'B' Municipal Council, as the case may be.(2)All questions coming before the meeting of the Standing Committee shall be determined by a majority of votes of the members present and voting; and in the case of equality of votes, the Chairman shall have a right of a second or a casting vote :Provided that the quorum necessary for the transaction of business at a meeting of the Standing Committee shall not be less than, -(a)in the case of a Class 'A' Municipal Council, four members; and(b)in the case of a Class 'B' Municipal Council, three members,other than the Executive Officer.President, Senior Vice-President, Vice-President
