Section 50G in The Mumbai Municipal Corporation Act, 1888
50G. Constitution of Education Committee.
(1)The Corporation shall appoint a Committee to be called the Education Committee for the purpose of giving effect to the provisions as to primary education in this Act or in other law for the time being in force.(2)The Education Committee shall consist of twenty six members, of whom twenty two shall be councillors and four shall be persons who are not councillors.(3)The non-councillors to be so appointed shall be persons,-(a)whose names are enrolled on the municipal election roll as voters;(b)who are graduates of universities recognised by the Corporation in this behalf;(c)who have five years teaching or administrative experience in educational institutions; and(d)who possess such other qualifications as the Corporation may determine in this behalf.
