21. Constitution of Empowered Standing Committee of Municipality.
(1)In every Municipality there shall be an Empowered Standing Committee.(2)The Empowered Standing Committee shall consist of-(a)in the case of a Municipal Corporation, the Mayor, the Deputy Mayor, and seven other Councillors;(b)in the case of a Class 'A' or Class 'B' Municipal Council, the Municipal Chairperson, the Municipal Vice Chairperson, and five other Councillors;(c)in the case of a Class 'C' Municipal Council, the Municipal Chairperson, the Municipal Vice-Chairperson, and three other Councillors; and(d)in the case of a Nagar Panchayat, the Municipal President, the Municipal Vice-President, and three other Councillors.(3)The other members of the Empowered Standing Committee shall be nominated by the Chief Councillor from among the Councillors elected under sub section (1) of Section 12 within a period of seven days of his entering office.(4)The other members of the Empowered Standing Committee shall assume charge after taking the oath of secrecy under Section 24.(5)The Chief Councillor shall be the Presiding Officer of the Empowered Standing Committee.(6)The manner of transaction of business of the Empowered Standing Committee shall be such as may be prescribed.(7)The Empowered Standing Committee shall be collectively responsible to the Municipal Corporation or the Municipal Council or the Nagar Panchayat, as the case may be.
