Section 25(6) in The Bombay Provincial Municipal Corporations Act, 1949
(6)The members who shall retire two years after their appointment under subsection (2) shall be selected by lot at such time previous to the first day of the month immediately preceding the date of their retirement and in such manner as the Chairman of the Transport Committee shall determine; thereafter the members of the Transport Committee who shall retire shall be the members who were longest in office:Provided that, in the case of a member who has been re-appointed, the term of his office for the purpose of this sub-section shall be computed from the date of his reappointment.
