Section 11(2) in Karnataka Municipal Corporations Act, 1976
(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.]
