Section 5 in Andhra Pradesh Municipal Corporations Act, 1994
5. Composition of Corporation.
- The Corporation shall consist of the following members, namely:-(i)such number of elected members as may be notified from time to time by the Government in the Andhra Pradesh Gazette, in accordance with such principles as may be prescribed:Provided that the number of Members to be elected in respect of a Corporation constituted under this Act shall be the same as the number of members in the Municipality existing immediately prior to such constitution, until it is altered.(ii)every Member of the Legislative Assembly of the State representing a constituency of which the concerned larger urban area or a portion thereof forms part:(iii)every member of the House of the People representing a constituency of which the concerned larger urban area or a portion thereof forms part:Provided that a member of the House of the People representing a constituency which comprises more than one larger urban area including a part thereof shall be the member of the Corporation constituted for one of the larger urban areas which he chooses; and he shall also have the right to speak in and otherwise to take part in the proceedings of any meeting of the Corporation constituted for the other larger urban area within the Constituency but shall not be entitled to vote at any such meetings;(iv)every member of the Council of States registered as an elector within the larger urban area concerned ex-officio;(v)five persons having special knowledge or experience in Municipal Administration co-opted by the Corporation:Provided that the ex-officio member co-opted under this clause shall have the right to speak in and otherwise to take part in the meetings of the Corporation, but shall not have the right to vote;(vi)two persons belonging to minorities to be co-opted as members of the Corporation in the prescribed manner by the members of the Corporation specified in sub-clauses (i) to (iv) from among the persons who are registered voters in the Corporation and who are not less than twenty-one years of age;Provided that the member co-opted under this clause shall have the right to speak in and otherwise to take part in the meetings of the Corporation *[without the right to vote.
