Section 40(10) in Jammu and Kashmir Municipal Corporation Act, 2000
(10)A Standing Committee may with the approval of the Corporation, co-op not more than two persons who are no Councillors of the Corporation but who in the opinion of the Corporation possess special qualifications for serving on such committee:Provided that such co-opted members shall not be deemed to be Councillors of the Corporation and shall have no right to vote in any capacity whatsoever but shall be entitled to participate in all the proceedings of the committee in an advisory capacity.
