Section 5 in The Salem City Municipal Corporation Act, 1994
5. Constitution of Council.
(1)Save as otherwise provided in sub-section (2), the council shall consist of such number of councillors elected in the manner laid down in this Act as may be fixed by the Government by notification from time to time, so, however, that the total number of councillors of the council shall not exceed seventy-two at any time.(2)The following persons shall also be represented in the council, namely:-(a)[xxx] [Clause (a) of sub-section (2) was omitted by Tamil Nadu Act 3 of 1997.][x x x] [Proviso to clause (a) of sub-section (2) was omitted by Tamil Nadu Act 22 of 1996.](b)the members of the House of the People representing constituencies which comprise wholly or partly the area of the corporation and the members of the council of States registered as electors within the area of the corporation:(c)[ all the members of the Tamil Nadu Legislative Assembly representing constituencies which comprise wholly or partly the area of the corporation.] [Clause (c) of sub-section (2) was substituted by Tamil Nadu Act 22 of 1996.](d)[xxx] [Clause (d) was omitted by by Tamil Nadu Act 22 of 1996.][(2-A) The persons referred to in sub-section (2) shall be entitled to take part in the proceedings but shall not have the right to vote in the meetings of the council.] [Sub-section (2-A) was inserted by Tamil Nadu Act 22 of 1996.](3)Seats shall be reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes in the council and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the council as the population of the Scheduled Castes in the City or of the Scheduled Tribes in the City bears to the total population of the City:Provided that for the first election to be held immediately after the date of the commencement of this Act, the provisional population figures of the City as published in relation to 1991 census shall be deemed to be the population of the City as ascertained in that census.(4)Seats shall be reserved for women belonging to the Scheduled Castes and the Scheduled Tribes, from among the seats reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes, which shall not be less than one-third of the total number of seats reserved for the persons belonging to the Scheduled Cast and the Scheduled Tribes.[xxx] [Subsections (4-A) and (4-B) were inserted by Tamil Nadu Act 14 of 1995 and omitted by Tamil Nadu Act 17 of 1996.](5)Seats shall be reserved for women in the council and the number of seats reserved for women shall not be less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats in the council.(6)The reservation of seats under sub-sections (3) and (4) shall cease to have effect on the expiry of the period specified in Article 334 of the Constitution.
