Section 93 in Greater Hyderabad Municipal Corporation Act, 1955
93. [ Constitution of the Standing Committee.] [For sections 93 to 96 section 93 substituted with marginal heading by Act No.17 of 1994.]
- [(1) (a) There shall be constituted for the Corporation a Standing Committee consisting of not less than five and not more than fifteen members chosen by the Corporation from among themselves as prescribed to exercise the powers and perform the functions entrusted to it under this Act.(b)The members of the Standing Committee shall hold office for a period of one year from the date of choosing by the Corporation:Provided that a member of the Standing Committee shall cease to hold office if he ceases to be a member of the Corporation:Provided further that the members of the Standing Committee holding office at the commencement of the Andhra Pradesh Municipal Laws (Second Amendment) Act, 2008 shall hold office until the expiry of their term of office.] [Sub-section (1) substituted by Act No.7 of 2008.](2)[ The Mayor or in his absence, the Deputy Mayor of the Corporation shall be the ex-officio Chairperson of the Standing Committee:Provided that the Chairperson of the Standing Committee holding office at the commencement of this Act, shall hold office until the expiry of his term of office.] [For sub-sections (2) and (3), sub-section (2) substituted by Act No.29 of 2005.]
