Section 65(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)[The Collector shall, within seven days of the election of the President under section 51] [This portion was substituted for the words and figures 'The President shall, within seven days of his election as President under section 51' by Maharashtra 11 of 1983, Section 7(a).] call a special meeting of the Council for the purpose of,-(a)determining the number of the members of the Standing Committee;(b)determining the Subjects Committee or Committees, if any, to be appointed, and the number of members of each such Committee, and if more than one such Committees are to be appointed, the Subjects Committee of which the Vice-President shall be the ex-officio Chairman;(c)[nominating members on] [Substituted for 'holding elections to' by Maharashtra 36 of 2006, Section 7, dated 13th December, 2006.] the Standing Committee and the Subjects Committee or Committees, if any, in the manner laid down in clause (b) of subsection (2) of section 63;[Provided that, the President shall not be eligible for being a member of any of the Subjects Committees, but he shall have the right to speak in, and otherwise to take part in the proceedings of, any Subjects Committee, except that he shall not be entitled to vote thereat.] [This proviso was added by Maharashtra 4 of 1974, Section 13(a).]
