24. Constitution of Standing Committee of municipality.
(1)In every municipality, there shall be a Standing Committee.(2)The Standing Committee shall consist of -(a)in the case of Municipal Corporation, the Mayor, the Deputy Mayor and the Chairpersons of Zonal Committees established under section 49 of this Act;(b)in the case of Municipal Council, the Chairperson, the Vice- Chairperson and five elected councillors to be elected by the Council;(c)in the case of Nagar Panchayat, the Chairperson; the Vice- Chairperson, and three elected councillors to be elected by the Council.(3)The Mayor and Chairperson, as the case may be, shall be the presiding officer of the Standing Committee.(4)The manner of transaction of business of the Standing Committee shall be such as may be prescribed.(5)The Standing Committee shall be collectively responsible to the Municipal Corporation or the Municipal Council or the Nagar Panchayat, as the case may be.(6)The term of office of the members of the Standing Committee shall be coterminous with the term of office of Councillors.
