Section 11(2) in Kolkata Municipal Corporation Act, 1980
(2)Each Borough Committee shall consist of the Councillors [ xxx ] [Words and figure other than the Chairman elected under section 6 and the Mayor and the Deputy Mayor omitted by section 4(3)(a) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.] elected from the wards constituting the borough :Provided that no act or proceedings of a Borough Committee shall be called in question or shall become invalid merely by reason of any vacancy in it.
