Section 243R(2) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992
(2)The Legislature of a State may, by law, provide-(a)for the representation in a Municipality of-(i)persons having special knowledge or experience in Municipal administration;(ii)the members of the House of the People and the members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the Municipal area;(iii)the members of the Council of States and the members of the Legislative Council of the State registered as electors within the Municipal area;(iv)the Chairpersons of the Committees constituted under clause (5) of article 243S:Provided that the persons referred to in paragraph (i) shall not have the right to vote in the meetings of the Municipality;(b)the manner of election of the Chairperson of a Municipality.
