- Every Nagar Panchayat shall have the following members, namely :-(a)such number of elected members, not being less than nine and more than fifteen, as the Government may, by rules, determine :Provided that the number of elected members of a Nagar Panchayat under this Act shall not be less than the number of elected members of the Nagar Panchayat existing immediately before the commencement of this Act, and(b)the members of the Legislative Assembly of the State representing constituencies comprising the transitional area or any part thereof who shall be the ex officio members; and(c)such number of members not exceeding two, as may be nominated by the Government, by notification from amongst the persons having special knowledge or experience in Municipal Administration :Provided that the nominated members shall not have the right to vote in the meeting of the Nagar Panchayat.
