(1)There shall be a Nagar Committee consisting of the Chairperson, the Vice-Chairperson and other members not exceeding three.(2)The Vice-Chairperson and other members referred to in sub-section(1) shall be nominated by the Chairperson from amongst the elected members of the Nagar Panchayats as soon as possible after he enters upon his office and shall assume office after taking such oath of secrecy as may be prescribed.(3)All executive powers of the Municipality of transitional Municipal area shall vest in the Chairperson-in-Nagar Committee.(4)The manner of transaction of business of the Chairperson-in-Nagar Committee shall be such as may be prescribed.(5)The Chairperson-in-Nagar Committee shall be collectively responsible to be Municipality that is to say the Nagar Panchayat.
