Section 10(4) in The Himachal Pradesh Municipal Corporation Act, 1994
(4)[ The state Government may, by notification, nominate as members not more than three persons having special knowledge or experience of municipal administration:Provided that a person who contested and lost the immediately preceding election of a municipality shall not be nominated by the State Government as a member of that municipality or any other municipality during its existing term:Provided further that a member nominated under this sub-section whether before or after the commencement of the Himachal Pradesh Municipal (Amendment) Act, 2003 shall hold office during the pleasure of the State Government, but not beyond the term of municipality as provided for in sub-section (1) of section 14 of this Act.
