Section 12 in Karnataka Municipal Corporations Act, 1976
12. Chairman of the standing committees.
(1)Each standing committee shall elect one of its members as chairman.(2)Such chairman shall hold office until his successor is elected but shall be eligible for re-election.(3)Notwithstanding the provisions of sub-section (2) the chairman shall vacate his office when he ceases to be a member of the standing committee.(4)If any casual vacancy occurs in the office of the chairman, the standing committee concerned shall, after the occurrence of such vacancy, elect one of its members to fill such vacancy, and every person so elected shall continue in office so long only as the person in whose place he is elected would, but for the occurrence of the vacancy have held.
