(1)In every Class 'A' or Class 'B' Municipal Council, there shall be a Standing Committee to be constituted by the Municipal Council within a period of sixty days from the date of the first meeting referred to in section 55, consisting of, -(a)in the case of a Class 'A' Municipal Council, the President, the Senior Vice President, the Vice President and four other elected members; and(b)in the case of a Class "B" Municipal Council, the President, the Senior Vice President, the Vice President and two other elected members.
