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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The municipalities constituted under section 3 shall consist of [ [***] [Words inserted vide Act 12 of 2010]] such number of elected members not less than seven as may be determined by the State Government, by adopting the criterion that in municipal area having population of : -
(i) [ Not exceeding 6150 [Existing clause (i) to (vii) substituted vide Act No. 28 of 2005.] .. 7 members
(ii) Exceeding 6150 but not exceeding 12,300 .. 9 members
(iii) exceeding 12,300 but not exceeding 24,600 .. 11 members
(iv) exceeding 24,600 but not exceeding 36,900 .. 13 members
(v) exceeding 36,900 but not exceeding 49,200 .. 15 members
(vi) exceeding 49,200 but not exceeding 61,500 .. 17 members
(vii) exceeding 61,500 .. 19 members:]
Provided that the determination of the number of members as aforesaid shall not affect the composition of the municipality until the expiry of the term of office of the elected members then in office.[Provided further that in case of increase or decrease in the number of wards (seats) in a municipality due to higher or lesser population growth rate of that municipality than the average population growth rate of the urban area of the State, as the case may be, in that event existing number of wards (seats) of that municipality shall be maintained.] [Proviso inserted vide Act No. 28 of 2005.]