(1)The number of Commissioners of each board shall be such as the State Government may, by notification in this behalf, determine:Provided that the number of Commissioners shall in no case be more than thirty two or less than twelve.(2)Seats of Commissioners in every municipality shall be reserved for scheduled tribes and the number of seats sop reserved shall bear, as nearly as practicable, the same proportion to the total number of seats to be filled by direct election as the population of scheduled tribes in the municipal area bears to the total population of the Municipality. The seats so reserved for the scheduled tribes, however shall not be less than 4/5th of the total number of Wards of the Municipality.(3)33% of the seats of Commissioners in every Municipality shall be reserved for the women. The seats so reserved shall be selected from the wards having the highest percentage of women population at the time of conduct of election to the concerned Municipality.(4)Only a person belonging to a scheduled tribe shall be eligible to contest an election in a reserved seat.(5)The Government shall notify the reserved seats for every municipal election and allotment of reserved seats will be made by rotation, as far as practicable, from one election to another.Note. (i) Section 11 was substituted by the Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.(ii)Sub-Section (2) & (3) of Section11 was substituted by the Meghalaya Municipal Act, 2010 (Act No. I of 2011) published in Gazette of Meghalaya dated 4th January 2011.
