Section 45 in The Mumbai Municipal Corporation Act, 1888
45. Members of Standing Committee to retire by rotation.
(a)One-half of the members of the Standing Committee shall retire at noon on the first day of April every year.(b)The members who shall retire one year after the Standing Committee is constituted under section 43 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-appointed] [This word was substituted for 're-elected' by Maharashtra 11 of 2007, Section 2(i) (w.e.f. 27-2-2007).] for 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 're-elected' by Maharashtra 11 of 2007, Section 2(ii) (w.e.f. 27-2-2007).].(d)The term of office of the Chairman of the Education Committee as a member of the Standing Committee shall continue so long as he continues as such Chairman.
