(1)There shall be constituted for each municipality a body of members to be called the Council having authority over the municipality.(2)The Council shall consist of -(a)such number of elected councillors, as there are wards within the municipal area as specified in section 17 of this Act :Provided that the State Government shall determine the number of councillors for each municipality before every election, by notification ;(b)in addition to the elected members specified in clause (a), the following shall also be members in the Council :-(i)every Member of Legislative Assembly of the State representing a constituency of which a municipality or a portion thereof forms part,(ii)every Member of the House of People representing a constituency of which municipality or a portion thereof forms part,(iii)every member of the Council of the States registered as an elector within the municipality:Provided that the members specified in clause (b) shall participate in the meetings of the Council but shall not have right to vote.(c)persons having special knowledge or experience in municipal administration co-opted by the Councillors specified in clause 2 (a) as prescribed shall be three in the case of Municipal Corporation, two in the case of Municipal Council and one in the case of Nagar Panchayat:Provided also that in the case of Municipal Corporation, two among the coopted members; and in case of Municipal Council, one among the co-opted members, shall be woman;Provided further that the members co-opted under clause (c) shall participate in the meetings of the Council but shall not have right to vote.(d)persons belonging to minorities co-opted by the councillors specified in clause (a) as prescribed shall be three in the case Municipal Corporation, two in the case of Municipal Council and one in the case of Nagar Panchayat:Provided that in the case of Municipal Corporation, two among the co-opted members shall be women:Provided further that in the case of Municipal Council, one among the co-opted members shall be woman:Provided further that while co-opting members belonging to minorities, preference may be given to the members belonging to such of the minority communities which are not represented in the Council through direct election:Provided further that the members co-opted under clause (d) shall participate in the meetings of the Council but shall not have right to vote.
