Section 29A(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)The Wards Committee shall at its first meeting after its constitution under subsection (1) and at its first meeting in the same month in each succeeding year shall elect,-where the Wards Committee consists of-(a)one ward, the Councillor representing that ward in the Corporation; or(b)two or more wards, one of the Councillors representing such wards in the Corporation elected by the members of the Wards Committee,to be the Chairperson of that Committee.
