Section 10(1) in West Bengal Municipal Corporation Act, 2006
(1)The Corporation established for an urban area shall mean the Board of Councillors charged with the authority of Municipal Government of the Corporation area, and shall consist of-(a)such number of elected members as there are wards within the Corporation area, and(b)persons having special knowledge or experience in municipal administration as may be nominated by the State Government from time to time, provided that such persons shall nor have the right to vote in the meetings of the Corporation.
