22. Powers functions and duties, etc. of the Standing Committee.
(1)The powers functions and duties of the Standing Committee shall be such as are specified in this Act :Provided that until the constitution of the Standing Committee after Municipal Corporation is constituted under this Act, the powers, functions and duties of the Standing Committee shall be exercised, performed and discharged by the Municipal Corporation.(2)All questions coming before the meeting of the Standing Committee shall be determined by a majority of votes of the members present and voting; and in case of equality of votes, the Chairman shall have a right of a second or a casting vote :Provided that the quorum necessary for the transaction of business at a meeting of the Standing Committee shall not be less than five members other than the Commissioner.Mayor, Senior Deputy Mayor, Deputy Mayor
