Section 3 in The Delhi Municipal Corporation Act, 1957
3. Establishment of the [Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
(1)With effect from such date as the Central Government may, by notification in the Official Gazette, appoint, there shall be a Corporation chargedwith the Municipal Government of Delhi, to be known as the Municipal Corporation of Delhi. [substituted by act 10 of 2022](2)[The Corporation shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and may by the said name sue and be sued.] [Substituted by Delhi Act 12 of 2011, section 6(b), for sub-section (2) (w.e.f. 13-1-2012). Sub-section (2), before substitution, stood as under:"(2) The Corporation shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and may be the said name sue and be sued."](3)[] [Substituted by Act 67 of 1993, section 3, for sub-section (3) (w.e.f. 1-10-1993)] (a) [A Corporation shall be composed of the councillors;] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).](b)the following persons shall be represented in the Corporation, namely:(i)ten persons, who are not less than 25 years of age and who have special knowledge or experience in municipal administration, to be nominated by the Administrator:Provided that the persons nominated under this sub-clause shall not have the right to vote in the meetings of the [a Corporation]; [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).](ii)members of the House of the People representing constituencies which comprise wholly or partly the area of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] and the members of the Council of States registered as electors within the area of the Corporation;(iii)as nearly as possible one-fifth of the members of the Legislative Assembly of the National Capital Territory of Delhi representing constituencies which comprise wholly or partly the area of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] to be nominated by the Speaker of that Legislative Assembly, by rotation, every year:Provided that while nominating such members, by rotation, the Speaker shall ensure that as far as possible all the members are given an opportunity of being represented in the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] at least once during the duration of the [a Corporation;] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).](iv)the Chairpersons of the Committees, if any, constituted under sections 39, 40 and 45, if they are not councillors.(4)Councillors shall be chosen by direct election on the basis of adult suffrage from various wards into which Delhi shall be divided in accordance with the provisions of this Act [***] [Certain words omitted by Act 67 of 1993, section 3 (w.e.f. 1-10-1993)](5)The total number of seats of councillors and the number of seats reserved for the members of the Scheduled Castes in the Corporation, shall, atthe time of establishment of Corporation, be as determined by the Central Government by notification in the Official Gazette.(6)Upon the completion of each census after the establishment of the Corporation, the number of seats shall be on the basis of the population ofDelhi as ascertained at that census and shall be determined by the Central Government by notification in the Official Gazette and the number of seats to bereserved for the members of the Scheduled Castes shall, as nearly as may be, bear the same ratio to the total number of seats as the population of ScheduledCastes bears to the total population of Delhi:Provided that the total number of seats shall in no case be more than two hundred and fifty and the number of seats in the Corporation shall be determined by the Central Government at the time of the establishment of the Corporation:Provided further that the determination of seats as aforesaid shall not affect the then composition of the Corporation until the expiry of the durationof the Corporation:Provided also that the seats reserved for the Scheduled Castes may be allotted by rotation to different wards in such manner as the Central Governmentmay, by order published in the Official Gazette, direct.(7)[ Seats shall be reserved for women belonging to the Scheduled Castes, from among the seats reserved for the Scheduled Castes, the number of such seats being determined by the Central [Government] [Substituted by Act 67 of 1993, section 3, for sub-section (7) (w.e.f. 1-10-1993)] by order published in the Official Gazette which shall not be less than [one-half] [Substituted by Delhi Act 12 of 2011, section 6(e)(ii), for "one-third" (w.e.f. 13-1-2012)] of the total number of seats reserved for the Scheduled Castes.](8)[] [Inserted by Act 67 of 1993, section 3 (w.e.f. 1-10-1993).] Seats shall be reserved for women, the number of such seats being determined by order published in the Official Gazette by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 6(f)(iii), "for Central Government" (w.e.f. 13-1-2012)] which shall not be less than the [one-half] [Substituted by Delhi Act 12 of 2011, section 6(f)(iv), for "one-third" (w.e.f. 13-1-2012).] of total number of seats other than those reserved for the Scheduled Castes:Provided that such seats reserved for women shall be allotted by rotation to different wards in such manner as the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012).] may, by order published in the Official Gazette, direct in this behalf.
