Section 49D in The Mumbai Municipal Corporation Act, 1888
49D. Appointment of Chairman of Improvements Committee.
(1)The Improvements Committee shall at their first meeting appoint one of their member to be their Chairman until the first meeting of the said Committee in the following official year, and thereafter, the said Committee shall at their first meeting in each official year appoint a member of their body to be their Chairman until the first meeting of the said Committee in the next following official year.(2)A member of the Improvements Committee who ceases to be the Chairman shall be re-eligible.(3)If any casual vacancy occurs in the office of Chairman, the Improvements, Committee shall, as soon as they conveniently can after the occurrence of such vacancy, choose one of their member to fill such vacancy and every Chairman so chosen shall continue in office so long only, as the person in whose place he is appointed would have been entitled to continue if such vacancy had not occurred.
