Section 5(2) in The Salem City Municipal Corporation Act, 1994
(2)The following persons shall also be represented in the council, namely:-(a)[xxx] [Clause (a) of sub-section (2) was omitted by Tamil Nadu Act 3 of 1997.][x x x] [Proviso to clause (a) of sub-section (2) was omitted by Tamil Nadu Act 22 of 1996.](b)the members of the House of the People representing constituencies which comprise wholly or partly the area of the corporation and the members of the council of States registered as electors within the area of the corporation:(c)[ all the members of the Tamil Nadu Legislative Assembly representing constituencies which comprise wholly or partly the area of the corporation.] [Clause (c) of sub-section (2) was substituted by Tamil Nadu Act 22 of 1996.](d)[xxx] [Clause (d) was omitted by by Tamil Nadu Act 22 of 1996.][(2-A) The persons referred to in sub-section (2) shall be entitled to take part in the proceedings but shall not have the right to vote in the meetings of the council.] [Sub-section (2-A) was inserted by Tamil Nadu Act 22 of 1996.]
