Section 37 in The City of Panaji Corporation Act, 2002
37. Election of the Chairman of Standing Committee.
(1)The Standing Committee shall at its first meeting elect one of its members to be Chairman of the Standing Committee until a new Standing Committee is constituted.(2)In the absence of the Chairman the members of the Standing Committee present shall choose one of their members to preside over their meeting.(3)A member of the Standing Committee who ceases to be Chairman shall be eligible for re-election as such.(4)If any casual vacancy occurs in the office of the Chairman, the Standing Committee shall, as soon as it is convenient can after the occurrence of such vacancy, elect one of its members to fill the vacancy and every Chairman so elected shall continue in office for the unexpired term of his predecessor.
