Section 93(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)[ The Mayor or in his absence, the Deputy Mayor of the Corporation shall be the ex-officio Chairperson of the Standing Committee:Provided that the Chairperson of the Standing Committee holding office at the commencement of this Act, shall hold office until the expiry of his term of office.] [For sub-sections (2) and (3), sub-section (2) substituted by Act No.29 of 2005.]
