Section 5 in Siliguri Municipal Corporation Act, 1990
5. Constitution of the Corporation.
(1)The Corporation shall consist of the following members, namely:-(a)not more than fifty and not less than thirty-five elected Councilors as may be determined by the State Government, and(b)three Aldermen to be elected by the Councilors referred to in clause (a).(2)The Councilors referred in clause (a) of sub-section (1) shall be elected by the constituencies, each constituency electing one Councilor, and for this purpose, each ward shall constitute a constituency:Provided that-(a)two seats shall be reserved for the Scheduled Castes,(b)one seat shall be reserved for the Scheduled Tribes, and(c)five seats shall be reserved for the women.(3)For the purpose of reservation of seat-(a)for the Scheduled Castes, the ward having the highest and the ward having the next highest number of population of the Scheduled Castes shall each constitute a constituency, and(b)for the Scheduled Tribes, the ward having the highest number of population of the Scheduled Tribes shall constitute a constituency. .Explanation. - For the purposes of this sub-section and sub-section (4), the expression "population" shall mean the population as ascertained at the last preceding census of which the relevant figures have been published.(4)If any ward has the highest number of population of both the Scheduled Castes and the Scheduled Tribes, such ward shall constitute a constituency for the purpose of reservation of seat for the Scheduled Tribes, and the ward having the next highest number of population of the Scheduled Castes shall constitute a constituency for the purpose of reservation of seat for the Scheduled Castes.(5)For the purpose of reservation of seats for the women, any ward, other than the ward constituting a constituency for the purpose of reservation of seat for the Scheduled Castes or the Scheduled Tribes, shall constitute a constituency:Provided that the total number of seats reserved for the women under clause (c) of the proviso to sub-section (2) shall be reckoned seriatim, starting from ward number one, and by rotation.(6)The three Aldermen referred in clause (b) of sub-section (1) shall be elected in such manner as may be prescribed.
