Section 5 in The Punjab Municipal Corporation Act, 1976
5. [ Composition of Corporation.] [Substituted by Act 12 of 1994.]
(1)Every Corporation constituted under section 3 shall consist of,-(i)elected Councillors chosen by direct election; and(ii)ex officio members comprising the members of the Punjab Legislative Assembly representing the constituencies in which the City or any part thereof falls.(2)A person who is elected as a Councillor of a Corporation shall not be considered to be an ex officio member, if he is a member of the Punjab Legislative Assembly at the time of his election or becomes such member at any time thereafter and such person shall have all the rights and be subject to all the liabilities of an elected Councillor.(3)The Government shall, from time to time, by notification in the Official Gazette, determine the number of elected Councillors for a Corporation:Provided that the total number of elected Councillors for a Corporation shall in no case be less than [fifty] [The word forty substituted vide Punjab Act No. 8 of 1996.] and more than [hundred] [The word fifty substituted vide Punjab Act No. 8 of 1996.]:[-] [The second and the third proviso shall be omitted vide Punjab Act No. 8 of 1996.]Explanation.-(1) If the constituency of a member of the Punjab Legislative Assembly comprises more than one City, he shall be an ex officio member of the Corporation of such City.Explanation.-(2) If any City falls in more than one constituency the members of the Punjab Legislative Assembly representing each such constituency shall be ex officio members of the Corporation of such City.
