Section 4(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)In addition to the persons chosen by direct election from the territorial constituencies, the Government may, by notification, nominate the following categories of persons as Councilors of the municipal Corporation:-(i)three persons having special knowledge or experience in municipal administration; and(ii)members of the Legislative Assembly representing constituencies which comprise wholly or partly the municipal area;Provided that the persons referred in the clause(i) above shall not have right to vote in the meetings of the Corporation;
