Section 50 in The Mumbai Municipal Corporation Act, 1888
50. Constitution of Brihan Mumbai Electric Supply and Transport Committees and term of office of its members.
(1)The Corporation shall appoint a Committee to be called the Brihan Mumbai Electric Supply and Transport Committee for the purpose of conducting the Brihan Mumbai Electric Supply and Transport Undertaking in accordance with the provisions of this Act, and subject to such conditions and limitations as are in this Act contained.(2)The Committee shall consist of seventeen members.(3)The Chairman of the Standing Committee shall be an ex-officio member of the Committee and the other members shall be appointed by the Corporation from among persons, who, in the opinion of the Corporation, have had experience of, and have shown capacity in, administration, transport, or electric supply, or in engineering, industrial, commercial, financial or labour matters and of whom one at least shall be a councillor and remaining may or may not be Councillors.(4)(a)One-half of the members of the Brihan Mumbai Electric Supply and Transport Committee shall retire at noon on the first day of April every year.(b)The members who shall retire one year after the Brihan Mumbai Electric Supply and transport Committee is constituted under this section shall be selected by, lot at such time previous to the first day of March immediately preceding and in such manner as the Chairman may determine.(c)During the succeeding years, the members who shall retire under this section shall be the members who were longest in-office:Provided that in the case of a member who has been [re-appointment] [This word was substituted for the word 're-elected' by Maharashtra 11 of 2007, Section 3(i), (w.e.f. 27-2-2007).] the term of his office for the purposes of this clause shall be computed from the date of his [re-appointment] [This word was substituted for the word 're-election' by Maharashtra 11 of 2007, Section (w.e.f. 27-2-2007).].(5)A person shall be disqualified for being applied as, and for being a member of the Committee if, under the provisions of section 16, he is disqualified for being elected as, and for being a Councillor.
