Section 5 in The Calcutta Municipal Corporation Act, 1980
5. Constitution of the Corporation.-
[(1) The Corporation shall consist of the following members, namely :-] [Sub-section (1) substituted by W.B. Act 36 of 1994.](a)one hundred and forty-one elected Councillors, and(b)such persons having special knowledge or experience in municipal administration as the State Government may nominate from time to time :Provided that such persons shall not have the right to vote in the meetings of the Corporation.(2)The [one hundred and forty-one] [Words substituted by W.B. Act 32 of 1983.] Councillors referred to in clause (a) of sub-section (1) shall be elected by the constituencies, each constituency electing one Councillor, and for this purpose each ward of the Corporation described in Schedule II shall constitute a constituency.[* * * * * * * * *] [Sub-section (3) omitted by W.B. Act 36 of 1994.]
