Section 44 in The Mumbai Municipal Corporation Act, 1888
44. Appointment of Chairman of Standing Committee.
(1)The Standing Committee shall at their first meeting in each official year appoint one of their own member to be their Chairman until the first meeting of the said Committee in the next following official year.(2)A member of the Standing Committee who ceases to be Chairman shall be re-eligible.(3)If any casual vacancy occurs in the office of Chairman, the Standing Committeeshall, as soon as they conveniently can after the occurrence of such vacancy, choose one of their number 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.
