Section 66(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(c)[ such other members nominated by the Councillors, in the manner laid down in sub-section (2B) of section 63, so however that the total number of members of the Standing Committee shall not exceed the number determined under clause (a) of sub-section (4) of the said section: [Clause (c) was substituted by Maharashtra 36 of 2006, Section 8, dated 13th December, 2006.]
