Section 39(5) in The Delhi Municipal Corporation Act, 1957
(5)The Education Committee shall consist of seven members of whom such number not exceeding three as may be determined by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], shall be nominated by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], from among experts in education who are not members of the [a Corporation] [ ] and the rest shall be elected by the members of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] from among themselves at the first meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] after each general election or as soon as possible at any other meeting subsequent thereto.
