Section 11 in Karnataka Municipal Corporations Act, 1976
11. Standing Committees.
- [(1) There shall be the following Standing Committees for the corporations other than the Deemed to have been [Bruhat Bangalore Mahanagara Palike] [Sub-section (1) substituted by Act 27 of 1998 w.e.f.21.11.1998.], namely:-(a)the Standing Committee for taxation, finance and appeals;(b)the Standing Committee for public health, education and social justice;(c) the Standing Committee for town planning and improvement;(d)the Standing Committee for accounts.][(1-A) There shall be the following Standing Committees for the Bruhat Bangalore Mahanagara Palike, namely:-(a)the Standing Committee for taxation and finance;(b)the Standing Committee for public health;(c)the Standing Committee for town planning and improvement;(d)the Standing Committee for major public works;(e)the Standing Committee for ward level public works;(f)the Standing Committee for accounts;(g)the Standing Committee for education;(h)the Standing Committee for social justice;(i)the Standing Committee for appeals;(j)the Standing Committee for horticulture;(k)the Standing Committee for markets;(l)the Standing Committee for establishment and Administrative Reforms.(2)Each Standing Committee,-(a)for Corporations other than the Bruhat Bangalore Mahanagara Palike shall consist of seven Councillors of the Corporation; and(b)for Bruhat Bangalore Mahanagara Palike shall consist of eleven Councillors of Corporation elected at the first meeting of the corporation after the general elections and at the first meeting in the same month in each succeeding year according to the principle of proportionate representation by means of single transferable vote:Provided that the Standing Committee for public health, education and social justice or as the case may be, the standing committee for social justice shall consist of not less than two Councillors belonging to the Scheduled Castes and Scheduled Tribes.] [sub-section (1) and (1A) substituted by Act 36 of 2010 w.e.f.30.07.2010.](3)No councillor shall be a member of more than one standing committee at the same time.(4)The Mayor and the Deputy Mayor shall ex-officio be members of all the standing committees but they shall not have the right of voting.(5)The term of office of the members of the standing committee shall be one year from the date of their election. A person shall cease to be a member of the standing committee if he ceases to be a councillor or if he absents himself without the permission of the standing committee for three consecutive meetings of the standing committee.(5A)[ Notwithstanding anything contained in sub-sections (2) and (5), no election to the office of the member of the Standing Committee shall be held till the expiry of a period of one month from the Twenty-ninth day of May, 1991, but such election shall be held in the first meeting in the month next to the expiry of the said period and the person so elected shall hold office as member of the Standing Committee only for the period from the date of such election till members of the Standing Committee are elected in the first meeting held thereafter in the same month as the month in which the first meeting after general election was held to elect the members of the Standing Committee.] [Inserted by Act 32 of 1991 w.e.f.29.5.1991.](6)Where a casual vacancy occurs in the membership of a standing committee it shall be filled by the corporation by the election of another councillor. The person so elected shall hold office only so long as the person in whose place he is elected would, but for the occurance of the vacancy, have held.(7)A member of the standing committee may resign his office at any time by notice in writing addressed to the chairman of the standing committee [or where there is no Chairman to the Mayor and delivered to the Chairman or as the case may be to the Mayor] [Substituted by Act 35 of 1994 Notification bringing it into force is not available.] and such resignation shall take effect from the date on which it is delivered.
