Section 8 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
8. change of wards shall, in any manner, affect the existing Corporation.
Constitution of the Corporation.-(1) The Corporation shall consistof,-(a)such number of elected Councilors representing each ward determinedby the Government under sub-section (3) of section 7.(b)the Government shall nominate such members from the residents ofthe city and such members shall not exceed ten percent of the Councillors:-(i)who are persons having special knowledge and experience in municipaladministration or matters relating to health, town planning or education; or(ii)who are social workers;Provided that, the persons referred to in clause (b) shall not have right to vote inthe meetings of the Corporation.(c)The Members of the House of people whose constituencies are withinthe area of the Corporation and the Members of the Council of States who areregistered as voters in the Corporation.(d)The Members of Legislative Assembly whose constituencies are withinthe area of the Corporation and the Members of Legislative Council who areregistered as voters in the Corporation.(2)Seats shall be reserved in a corporation,-(a)for the Scheduled Castes; and(b)for the Scheduled Tribes:and the number of seats so reserved shall bear as nearly as may be, thesame proportion to the total number of seats to be filled by direct election in thecorporation as the population of the Scheduled Castes in the city or of the
