Section 49E in The Mumbai Municipal Corporation Act, 1888
49E. Members of Improvements Committee to retire by rotation.
(a)One-half of the members of the Improvements Committee shall retire at noon on the first day of April every year.(b)The members who shall retire one year after the Improvements Committee is constituted under section 49B 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-elected the terms of his office for the purposes of this clause shall be computed from the date of his re-election.
