Section 5 in The Chandernagore Municipal Corporation Act, 1990
5. Constitution of the Corporation.
(1)The Corporation shall consist of the following members, namely:-(a)not more than fifty and not less than [twenty-five] [Words substituted by West Bengal Act 7 of 1995 for ] elected Councillors as may be determined by the State Government, and(b)[ such persons having special knowledge or experience in municipal administration as the State Government may nominate from time to time:] [Clause (b) substituted by West Bengal Act 36 of 1994.]Provided that such persons shall not have the right to vote in the meetings of the Corporation.(2)The Councillors referred in clause (a) of sub-section (1) shall be elected by the constituencies, each constituency electing one Councillor, and for this purpose, each ward shall constitute a constituency:[* * * * * * * * * * * * * *] [Proviso to sub-section (2) omitted by West Bengal Act 36 of 1994.][* * * * * * * * * * * * *] [Sub-sections (3), (4), (5) and (6) omitted by West Bengal Act 36 of 1994.][* * * * * * * * * * * [Sub-sections (3), (4), (5) and (6) omitted by West Bengal Act 36 of 1994.][* * * * * * * * *] [Sub-sections (3), (4), (5) and (6) omitted by West Bengal Act 36 of 1994.][* * * * * * * * * * * *] [Sub-sections (3), (4), (5) and (6) omitted by West Bengal Act 36 of 1994.]
