- The term of office of the Standing Committee shall be two and a half years from the date of its constitution and the election of a new Standing Committee shall be held through the system of proportional representation by means of single transferable vote within a period of thirty days from the expiry of the term of the existing Standing Committee failing which the Divisional Commissioner shall hold election within a period of fifteen days to elect six members other than the Mayor, the Senior Deputy Mayor and the Deputy Mayor, from amongst the elected councillors :Provided that the existing Standing Committee shall continue to function till the assumption of office by the new Standing Committee.
