Section 5(14) in The City of Panaji Corporation Act, 2002
(14)"Councillor" means any person who is duly continued under this Act or elected as a member of the Corporation under this Act; and includes, a nominated Councillor who shall not have the right:-(i)To vote at any meeting of the Corporation and committees of the Corporation; and(ii)To get elected as a Mayor or a Deputy Mayor of the Corporation or a chairperson of any of the Committees of the Corporation;
