Section 4(3) in Haryana Municipal Corporation Act, 1994
(3)In addition to the persons chosen by direct election from the territorial constituencies, the Government may, by notification, nominate the following categories of persons as members of the Municipal Corporation :-(i)[ not more than three persons having special knowledge or experience in municipal administration;] [Clause ommitted by Haryana Act No. 19 of 1996. Added again by Haryana Act No. 9 of 2005.](ii)members of the House of the People and the members of the Legislative Assembly representing constituencies which comprise wholly or Partly the Municipal Area;(iii)members of the Council of States registered as electors within the Municipal Area :[Provided that the persons referred to in clause (i) above shall not have the right to vote in the meetings of the Corporation;] [Proviso added by Haryana Act No. 9 of 2005.][Provided further that the persons referred to in clauses (ii) and (iii) above shall neither have right to contest for the election of [*] [Substituted vide Haryana Act No. 19 of 1996.] Senior Deputy Mayor or Deputy Mayor nor right to vote in the meetings for the election of [*] [Omitted 'Mayor,' by Haryana Act No. 28 of 2018, dated 4.10.2018.] Senior Deputy Mayor and Deputy Mayor and in meetings for consideration of resolution for removal of Mayor, Senior Deputy Mayor and Deputy Mayor of the Corporation, as the case may be.]
