Section 5(3) in The Punjab Municipal Corporation Act, 1976
(3)The Government shall, from time to time, by notification in the Official Gazette, determine the number of elected Councillors for a Corporation:Provided that the total number of elected Councillors for a Corporation shall in no case be less than [fifty] [The word forty substituted vide Punjab Act No. 8 of 1996.] and more than [hundred] [The word fifty substituted vide Punjab Act No. 8 of 1996.]:[-] [The second and the third proviso shall be omitted vide Punjab Act No. 8 of 1996.]Explanation.-(1) If the constituency of a member of the Punjab Legislative Assembly comprises more than one City, he shall be an ex officio member of the Corporation of such City.Explanation.-(2) If any City falls in more than one constituency the members of the Punjab Legislative Assembly representing each such constituency shall be ex officio members of the Corporation of such City.
