8. [ Composition of Municipalities. [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
- Every Municipality shall be composed of the following Councillors namely;(a)one Councillor elected directly from every Ward within the Municipal area;(b)a person having special knowledge or experience in Municipal administration as may be nominated by the State Government:Provided that the Councillors so nominated shall not have the right to vote at any meeting of the Municipality but shall have the right to attend every meeting thereof except the meetings convened under Sections 47, 49 and 54] [;] [Substituted vide Orissa Act No. 6 of 2002 Orissa Gazette Extraordinary No. 566 dated 26.4.2002.](c)[ Every Member of the House of the People and of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the Municipal area and every member of the Council of States registered as elector within the Municipal area : [Inserted vide Orissa Act No. 6 of 2002 Orissa Gazette Extraordinary No. 566 dated 26.4.2002.]Provided that no such member shall have the right to attend meeting of the Municipality convened under Sections 47, 49 or 54 :Provided further that where any such member is unable to attend any meeting of the Municipality (except as aforesaid) for any reason, he may authorise a person to attend such meeting as his representative but, in no case, the representative so authorised shall have the right to vote at such meeting.]
