The Delhi Municipal Corporation Act, 1957

45. Constitution of the Standing Committee.-

¹[(1) The Standing Committee shall consist of-

(i) six members elected by the councillors from among themselves at the first meeting of the Corporation;

(ii) one member each elected by the members of each Wards Committee from among themselves at the first meeting of the Wards Committee; after each general election or as soon as possible at any other meeting subsequent thereto.]

(2) On and ²[from such date as may be determined by the Corporation by resolution] the Standing Committee shall be deemed to have been constituted.

³[(3) One-half of the members referred to in clause (i) of sub-section (1) and one-half of the members referred to in clause (ii) of that sub-section shall retire on the expiration of one year from the date of the constitution of the Standing Committee after the commencement of the Delhi Municipal Corporation (Amendment) Act, 1993 (27 of 1993), and for that purpose they shall be selected by lot from amongst their respective categories before the said expiration in such manner as the Chairman of the Standing Committee may determine;]

(4) During each succeeding year the members who have been longest in office shall retire therefrom:

Provided that in the case of a member who has been re-elected the term of his office shall for the purpose of this sub-section be computed from the date of his re-election.

⁴[(5) The Corporation or the concerned Wards Committee as the case may be, shall in a meeting held immediately before the occurrence of the vacancies caused by the retirement of the members under sub-section (3) or sub-section (4), elect the requisite member or members from amongst the councillors or from amongst members of the Wards Committee, as the case may be, to fill up those vacancies.]

(6) Any councillor 5*** who ceases to be a member of the Standing Committee shall be eligible for re-election.

1. Subs. by Act 67 of 1993, s. 39, for sub-section (1) (w.e.f. 1-10-1993).

2. Subs. by s. 39, ibid., for "from the date of such election" (w.e.f. 1-10-1993).

3. Subs. by s. 39, ibid., for sub-section (3) (w.e.f. 1-10-1993).

4. Subs. by s. 39, ibid., for sub-section (5) (w.e.f. 1-10-1993).

5. The words "or alderman" omitted by s. 39, ibid. (w.e.f. 1-10-1993).

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