Section 80 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
80. prescribed.
Establishment of Standing Committees.-(1) There shall be the followingStanding Committees for the Corporation,-(a)Standing Committee for taxation and finance and appeals(b)Standing Committee for public health, solid waste and disastermanagement.(c)Standing Committee for establishment and administrative reforms;(d)Standing Committee for markets.(e)Standing Committee for Ward level Public works, town planning andinfrastructure(f)Standing Committee for Education and social justice(g)Standing Committee for Horticulture166(h)Standing Committee for Audit and Accounts(2)Each Standing Committee shall consist of fifteen councillors whoshall be elected by the Council.(3)Each Standing Committee shall have a chairperson who shall beelected by the members of such standing committee on its first meetingof thecorporation after the general elections and at the first meeting in the same monthin each succeeding year according to the principle of proportionate representationby means of single transferable vote in such manner as may be prescribed(4)The duration of the Standing Committee shall be one year.(5)The Mayor and Deputy Mayor shall be the ex-officio members of allthe standing committees.(6)A person shall cease to be a member of the standing committee if heceases to be a Corporation member or if he absents himself without thepermission of the standing committee for three consecutive meetings of thestanding committee.(7)Where a casual vacancy occurs in the membership of a standingcommittee it shall be filled by the Corporation by the election of another Palikemember. The person so elected shall hold office only so long as the person inwhose place he is elected would, but for the occurrence of the vacancy, have held.(8)A member of the standing committee may resign his office at anytime by notice in writing addressed to the chairman of the standing committee orwhere there is no Chairman to the Mayor and delivered to the Chairman or as thecase may be to the Mayor and such resignation shall take effect from the date on
