Section 5 in The Howrah Municipal Corporation Act, 1980
5. Constitution of the Corporation.
- [(1) The Corporation shall consist of the following members, namely :-(a)[sixty-six] elected Councilors, and(b)such persons having special knowledge or experience in municipal administration as the State Government may nominate from time to time:Provided that such persons shall not have the right to vote in the meetings of the Corporation.] [[Sub-section (1) substituted by W.B. Act 36 of 1994, which was earlier as under :-'(1) The Corporation shall consist of the following members, namely :-(a)fifty elected Councillors,(b)two Councillors of whom -(i)one shall be the Chief Executive Officer of the Calcutta Metropolitan Development Authority, constituted under the Calcutta Metropolitan Development Authority Act, 1972, ex officio, and(ii)the other shall be the Chairman of the Board of Trustees for the Improvement of Howrah, constituted or reconstituted under the Howrah Improvement Act, 1956, or, when the Board is superseded under section 184 of that Act, an officer deemed to be employed by the Calcutta Metropolitan Development Authority under clause (f) of sub-section (1) of section 184A of that Act, read with sub-section (1) of section 17 of the West Bengal Town and Country (Planning and Development) Act, 1979 (hereinafter referred to as the Metropolitan Authority), who shall be nominated by the Metropolitan Authority and shall hold office as Councillor from the date of his nomination as Councillor till the reconstitution of the Board, ex officio, and(c)three Aldermen to be elected by the Councillors referred to in clause (a).'.]](2)The [sixty-six] [Substituted 'fifty' by Notification Act No. 24 of 2015, dated 23.11.2015.] Councillors referred to in clause (a) of sub-section (1) shall be elected by the constituencies, each constituency electing one Councillor, and for this purpose each ward of the Corporation described in Schedule II shall constitute a constituency.[* * * * * *] [[Sub-section (3) omitted by W.B. Act 36 of 1994, which was as under :-'(3) The three Aldermen referred to in clause (c) of sub-section (1) shall be elected in such manner as may be prescribed.']]
