Section 5 in The Madurai City Municipal Corporation Act, 1971
5. [ Constitution of the council. [Original section 5 was substituted by Tamil Nadu Act 18 of 1991 and new sections 5,5-A and 5-B for section 5 were substituted by Tamil Nadu Act 26 of 1994.]
(1)The council shall consist of seventy-two councillors elected in the manner laid down in this Act.(2)The following persons shall also be represented in the council, namely:-(a)[* * *](b)the members of the House of the People representing constituencies which comprise wholly or partly the area of the Corporation and the members of the Council of States registered as electors within the area of the Corporation;(c)[ all the members of the Tamil Nadu Legislative Assembly representing constituencies which comprise wholly or partly the area of the Corporation.] [Substituted by Tamil Nadu Act 22 of 1996.](d)[* * *] [Clause (d) omitted by Tamil Nadu Act 22 of 1996][(2-A) The persons referred to in sub-section (2) shall be entitled to take part in the proceedings, but shall not have the right to vote in the meetings of the council.] [Sub-section 2-A inserted by Tamil Nadu Act 22 of 1996.](3)Seats shall be reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes in the council and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the council as the population of the Scheduled Castes in the City or of the Scheduled Tribes in that City bears to the total population of the City:Provided that for the first election to the council to be held immediately after the commencement of the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994), the provisional population figures of the City as published in relation to 1991 census shall be deemed to be the population of the City as ascertained in that census.(4)Seats shall be reserved for women belonging to the Scheduled Castes and Scheduled Tribes, from among the seats reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes which shall not be less than one-third of the total number of seats reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes.(4-A) and (4-B) [* * *] [Inserted by Tamil Nadu Act 34 of1995 and omitted by Tamil Nadu Act 17 of 1996.](5)Seats shall be reserved for women in the council and the number of seats reserved for women shall not be less than one-third [including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes] [Substituted by the Tamil Nadu Act 17 of 1996, w.e.f. 14-8-1996.] and of the total number of seats in the council.(6)The reservation of seats under sub-sections (3) and (4) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution.]
