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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(4) in West Bengal Municipal Corporation Act, 2006

(4)The Mayor shall nominate the President and the Vice-President of the Standing Committees constituted under this section. The term of the President and the Vice-President shall be coterminous with the term of the Standing Committee concerned, unless removed earlier from office by the Mayor.