Section 5(1A) in Greater Hyderabad Municipal Corporation Act, 1955
(1A)[ Every member of the Legislative Assembly of the State and every member of the House of the People representing a [constituency] [Sub-section (1) of section 5 substituted by Act No.14 of 2005 & marginal heading of section 5 substituted by Act No.13 of 2008.] of which the Corporation or a portion thereof forms part, [and every member of the Council of the State registered as an elector within the area of the Municipal Corporation] [For the word 'ward' the word 'Constituency' substituted by Act No.29 of 2005.] [and every Member of the Legislative Council of the State registered as an elector within the area of the Municipal Corporation [***] [Inserted by Act No.5 of 2008.]] shall be ex-officio councillor of the Corporation]:Provided that a Member of the Legislative Assembly or a Member of the House of the People representing a [constituency] [Substituted by Act No.29 of 2005.] which comprises a portion of the Corporation and a part of any municipality or municipalities, shall be ex-officio Councillor of either the Corporation or of one such municipalities, which he chooses;and he shall also have the right to take part in the proceedings of any meetings of the other municipal councils or Corporation, as the case may be, within the [constituency] [Substituted by Act No.29 of 2005.], but shall not be entitled to vote at any such meeting.][(1-B) In addition to the members referred to in sub-sections (1) and (1-A) three persons having special knowledge or experience in Municipal Administration of whom one shall be woman, be co-opted as members of the Corporation in the prescribed manner by the members of the Corporation from among the persons who are registered voters in the Corporation and who are not less than twenty-one years of age:Provided that the members co-opted under this sub-section shall have the right to speak in and otherwise to take part in the meetings of the Corporation but shall not have right to vote.(1-C) Two persons belonging to the minorities of whom one shall be woman be co-opted as members of the Corporation in prescribed manner by the members of the Corporation specified in sub-sections (1) and (1-A) from among the persons who are registered voters in the Corporation and who are not less than twenty-one years of age:Provided that the members co-opted under this sub-section shall have the right to speak in and otherwise to take part in the meetings of the Corporation but shall not have right to vote.] [Sub-sections (1-B) and (1-C) of section 5 substituted by Act No.29 of 2005.][(1-D)] [Renamed as (1D) by Act No.17 of 1994.] No person shall be a member in more than one of the categories specified in [sub-sections (1), (1A), (1B) and (1C)] [Substituted by Act No.17 of 1994.]. A person who is or becomes a member of the Corporation in more than one such category shall, by notice in writing signed by him and delivered to the Commissioner, within fifteen days from the date on which he so becomes a member, intimate in which one of the said categories he wishes to serve, and thereupon he shall cease to be the member in the other category. In default of such intimation within the aforesaid period, his membership in the Corporation in the category acquired earlier shall, and his membership acquired later in the other category shall not, cease at the expiration of such period. The intimation given under this sub-section shall be final and irrecoverable.
