(1)Save as provided in clause (2), all the seats in a Municipality shall be filled by persons chosen by direct election from the territorial constituencies in the Municipal area.(2)Each Municipality may consist of-(a)the members elected under sub-section (1);(b)the persons having special knowledge or experience inMunicipal Administration as may be nominated by the Governor:Provided that the number of such nominated persons shall not exceed--(i)in the case of a Municipal Corporation, five;(ii)in the case of a Municipal Council, three; and(iii)in the case of a Nagar Panchayat, two;(c)the Chairpersons of the Ward Committees and such other Committees, if any, constituted under this Act and decided by the State Government ;Provided that the members referred to in clause (b) shall not have the right to vote in the meeting of the Municipality.
