(1)A separate election shall be held in respect of each Committee.(2)If elections have to be held at the same meeting of the Council in respect of two or more Committees, the, elections to such Committees shall be taken up in the following order(a)Elections to the Committee mentioned in Sub-section (1) of Section 58 of the Act shall be taken up first in the order in which the Standing Committees are mentioned in the said sub-section.(b)If, however, the election to any Committee is adjourned under Rule 54 the elections to the Committee next in order shall be proceeded with.(3)Appointment of members who are not Councillors to Committee under Section 59 shall be taken up after the election of Councillors to the Committee is over. Persons, who in the opinion of the Councillors, possess special qualification for serving on such Committee shall be elected by the Councillors. If the opinion of the Councillors is unanimous such persons shall be appointed.In the case of difference of opinion the matter shall be put to vote.
