Section 30(3) in The Maharashtra Municipal Corporations Act, 1949
(3)Every Special Committee shall appoint two of its number to be its Chairman and Deputy Chairman:Provided that, no councillor shall, at the same time, be the Chairman of more than one Special Committee.[Provided further that, the Chairperson and the Deputy Chairperson on their Women and Child Welfare Committee shall be from amongst the women Councillor members thereof.]
