Section 66 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
66. Constitution of Standing Committee of 'C' Class Councils.
- The Standing Committee referred to in sub-section (1) of the last preceding section shall consist of -(a)the President of the Council as the Chairman;(b)the Chairman or Chairmen of the Subjects Committees, if any, appointed under clause (b) of sub-section (4) of the section; and if no such Subjects Committee is appointed the Vice-President, as the member or members; and(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.]Provided that, no Councillor shall be eligible to be a member of the Standing Committee, if he is already nominated as a Member of more than one Subjects Committees]
