Section 7 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
7. General Council. -
(1)The General Council mentioned in section 4 shall consist of seventeen ex-officio members, three members nominated by the State Government, ten member, representing the State Legislature [to be elected by the members of the West Bengal Legislative Assembly from amongst themselves] [Words substituted by W.B. Act 13 of 1973] and three by the members of the West Bengal Legislative Council, in accordance with the system of proportional representation by means of the single transferable vote, and twenty-five members being representatives of the municipal corporations and municipalities within the District, as specified in Schedule II.(2)The nominated members shall hold office for such term as the State Government may decide and the members elected by the State Legislature and the members representing the municipal corporations and municipalities shall hold office for a term of two years:Provided that a member nominated in his capacity as a member of a particular body or a member elected by the State Legislature or a member representing a municipal corporation or municipality shall cease to hold office when he ceases to be a member of that body or the State Legislature or the municipal corporation or municipality, as the case may be:Provided further that a member, if not otherwise disqualified, may be nominated or elected for more than one term.(3)(i)The representation of the municipal corporations and municipalities shall be on the basis and in the manner as laid down in Schedule II which may be amended by the State Government from time to time by notification having regard to the contiguity, areas, and changes in the population strength and number of different municipal corporations and municipalities within the District.(ii)The Mayor of a municipal corporation or the Chairman of a municipality shall represent the municipal corporation or municipality, as the case may be. Where the Mayor of a municipal corporation or the Chairman of a municipality is unable to represent the municipal corporation or municipality, the member for such municipal corporation or municipality and the additional members representing the Corporation of Calcutta, the Howrah Municipality and the South Suburban Municipality shall be the person or persons nominated by the Mayor of the municipal corporation or the Chairman of the municipality from amongst the elected members of the municipal corporation or the municipality, as the case may be. In the case of a superseded municipality the person or persons appointed by the State Government under section 554 of the Bengal Municipal Act, 1932, shall represent such municipality, and in the case of supersession of a municipal corporation not governed by the Bengal Municipal Act, 1932, it shall be represented by such person or persons as the State Government may appoint in this behalf.
