(3)In addition to persons chosen by direct election from the territorial constituencies, that State Government shall, by notification in the Official Gazette, nominate the following categories of persons as members of a municipality :-(i)[ not more than three persons in case of Municipal Council and not more than two persons in case of Municipal Committee having special knowledge or experience in municipal administration;] [Omitted by Haryana Act No 18 of 1996 again added by Haryana Act No. 10 of 2005.](ii)members of the House of the People and the Legislative Assembly of State, representing constituencies which comprise wholly or partly, the municipal area; and(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 any right to vote in the meetings of the municipalities and the persons referred to in clauses (ii) and (iii) above shall not have any right to vote for the No Confidence Motion and to contest òr vote for the election of vice-president.] [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.][Provided that the persons referred to in clause (i) above shall not have right to vote in the meetings of the municipalities and the persons referred to in clauses (ii) and (iii) shall not have any right to contest for the election of president or service-president;] [Substituted by Haryana Act No. 10 of 2005.]Provided further that the Executive Officer in the case of a Municipal Council and the Secretary in the case of Municipal Committee, shall have the right to attend all the meeting of the municipality and to take part in discussion but shall not have the right to vote therein.]
