Section 21(2) in Gauhati Municipal Corporation Act, 1971
(2)A councillor elected to be a member of a Standing Committee shall hold office for one year unless he sooner resigns from the same, or his term of office as Councillor is in any manner determined earlier but any member may be elected again to the same or any other Standing Committee:Provided that a member elected in a casual vacancy shall be entitled to hold office so long only as the person in whose place he is elected would here been entitled to hold office if the vacancy had not occurred.
