Section 7 in Karnataka Municipal Corporations Act, 1976
7. [ Constitution of the Corporation. [Substituted by Act 5 of 2003 w.e.f. 27.03.2003.]
(1)The Corporation shall consist of,-(a)[ such number of elected councillors not being less than thirty and not more than two hundred as the Government may, by notification, determine"; and](b)[not exceeding ten percent of the total number of Councillors in the case of Bruhat Bangalore Mahanagara Palike] [Deemed to have been Substituted by Act 22 of 2009 w.e.f. 04.06.2009.] and not more than five persons in the case of other City Corporations nominated by the Government from amongst the residents of the city,-(i)who are persons having special knowledge and experience in municipal administration or matters relating to health, town planning or education; or(ii)who are social workers;(c)the members of the Houses of People and the members of the State Legislative Assembly representing a part or whole of the city whose constituencies lie within the city [x x x] [Omitted by Act 24 of 1998 w.e.f. 10.6.1998.];(d)the members of the Council of State and State Legislative Council who are registered as electors within the city:Provided that the persons referred to in clause (b) shall not have right to vote in the meetings of the Corporation.(2)Seats shall be reserved in a corporation,-(a)for the Scheduled Castes; and(b)for the Scheduled Tribes: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 corporation 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.(3)Such number of seats which shall as nearly as may be, one third of the total number of seats to be filled by direct election in a corporation shall be reserved for persons belonging to the Backward Classes;[Provided that out of the seats reserved under this sub-section, eighty percent of the total number of such seats shall be reserved for the persons falling under category "A" and the remaining twenty percent of the seats shall be reserved for the persons falling under category "B":Provided further that if no person falling under category "A" is available, the seats reserved for that category shall also be filled by the persons falling under category "B" and vice-versa.[Provided also that the number of seats so reserved for the Backward Classes under this sub-section shall be so determined, that the total number of seats reserved for the Scheduled Castes and Schedule Tribes under sub-section(2) and the Backward Classes under this sub-section shall not exceed fifty per cent of the total number of seats in the City Corporations.] [Inserted by Act 25 of 1995 w.e.f. 26.9.1995.]Explanation. - For the purpose of this sub-section and provisio to clause (b) of sub-section (1A) of section 10, categories "A" and "B" shall mean categories "A" and "B" referred to in clause (1) of section 2.](4)[Not more than fifty percent of the seats reserved] [Substituted by Act 32 of 2012 w.e.f. 30.8.2012.] for each category of persons belonging to Scheduled Castes, Scheduled Tribes and Backward Classes and those of the non-reserved seats to be filled by direct election in a corporation shall be reserved for women:Provided that the seats reserved in sub-sections (2), (3) and (4) shall be allotted by rotation to different wards in a city.(5)The Councillors referred to in clause (a) of sub-sections (1) shall be elected in the manner provided in this Act.(6)Nothing contained in sub-sections (2), (3) and (4) shall be deemed to prevent the members of the Scheduled Castes, Scheduled Tribes, Backward Classes or Women from standing for election to the non-reserved seats.]
