(1) The Chairperson of the Nagar Panchayat or of the Council, as the case may be, if he Is a member of any committee, shall be ex officio, Chairperson, thereof.

(2) The Vice- Chairperson of the Nagar Panchayat or of the Council as the case may be, if appointed a member of any committee of which the Chairperson is not a member, shall be ex officio Chairperson thereof.

(3) When neither the Chairperson nor the Vice- Chairperson of Nagar Panchayat or of a Council' as the case may be, is a member of a committee, the Chairperson of such committee shall be nominated by the Chairperson of the Nagar Panchayat or of the Council, as the case may be.