Section 10(5) in The Himachal Pradesh Municipal Corporation Act, 1994
(5)The nominated members referred to in sub-section (4) and the Executive Officer in case of Municipal Council and Secretary in case of Nagar Panchayat, shall have the right to attend all the meetings of the municipality and to take part in the discussion therein but shall not have any right to vote.] [Sub-sections (4) & (5) Inserted vide Act No. 10 of 2003 effective w.e.f. 24-5-2003..]
