- Every Municipal Corporation shall have the following elected, ex officio and nominated members, namely :-(a)such number of elected members, not being less than fifty and more than one hundred as the Government may, in the case of each Municipal Corporation, by rules, determine :Provided that the number of elected members of a Municipal Corporation constituted under this Act, shall not be less than the number of elected members of the Municipal Corporation, existing immediately before the commencement of this Act; and(b)the members of the Legislative Assembly of the State representing constituencies comprising the larger urban area or any part thereof, who shall be ex officio members.Explanation 1. - If the constituency of a member of the Punjab Legislative Assembly comprises more than one larger urban area, he shall be an ex officio member in respect of the Municipal Corporation of each such larger urban area.Explanation 2. - If any larger urban area falls in more than more such constituency, the member representing each such constituency shall be the ex officio member of the Municipal Corporation of such larger urban area.Explanation 3. - A person who is elected as member of a Municipal Corporation shall not be considered to be an ex officio member if he is a member of the Punjab Legislative Assembly at the time of his election or becomes such member at any time thereafter and such person shall have all the rights and be subject to all the liabilities of an elected member; and(c)Such number of members not exceeding five as may be nominated by the Government, by notification, from amongst the persons having special knowledge or experience in Municipal Administration :Provided that the nominated members shall not have the right to vote in the meetings of the Municipal Corporation.
