- The names of persons elected [***] [Omitted by Act 36 of 1994 w.e.f. 1-6-1994.], as councillors, president or vice-president of municipal council shall be published in the official Gazette:Provided that the names of all the councillors elected at a general election and [nominated under section 11] [ Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] shall be so published as far as possible simultaneously.
