Section 11(1) in The Orissa Municipal Corporation Act, 2003
(1)The Standing Committee shall at its first meeting after its constitution and at its first meeting in same month in each succeeding year, elect one among its members to be the Chairman :Provided that the Chairman of the Standing Committee for Grievances and Social Justice shall be elected from amongst the elected Corporators of weaker section belonging to Scheduled Castes, Scheduled Tribes and Women.
