Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 38] [Entire Act]

State of Bihar - Section

Section 13 in The Bihar Municipal Act, 2007

13. Composition of Municipality.

- Each Municipality shall consist of such number of Councillors/wards within the maximum limit as are specified in the Table below determined by the State Government.The Table
Number of Councillors/Wards
Population range Minimum Incremental Number Maximum
Municipal Corporation
Above 10 lakhAbove 5 lakh upto 10 lakhAbove 2 lakh upto 5 lakh 675745 One additional Councillor for every75,000 above 10 lakhOne additional Councillor for every50,000 above 5 lakhOne additional Councillor for every 25,000 above 2 lakh 756757
Municipal Councils
Class 'A' Municipal CouncilClass 'B' Municipal CouncilClass 'C' Municipal Council 423725 One additional Councillor for every15,000 above 1,50,000One additional Councillor for every10,000 above 1 lakhOne additional Councillor for every 5,000 above 40,000 454237
Nagar Panchayat
Nagar Panchayat 10 One additional Member for every 2,000 above 12,000 25
Provided that State Government shall determine the number of councillors for each municipality before every election, by notification.