Section 80(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)Each Standing Committee shall have a chairperson who shall beelected by the members of such standing committee on its first meetingof thecorporation after the general elections and at the first meeting in the same monthin each succeeding year according to the principle of proportionate representationby means of single transferable vote in such manner as may be prescribed
