Section 3(3) in The Delhi Municipal Corporation Act, 1957
(3)[] [Substituted by Act 67 of 1993, section 3, for sub-section (3) (w.e.f. 1-10-1993)] (a) [A Corporation shall be composed of the councillors;] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).](b)the following persons shall be represented in the Corporation, namely:(i)ten persons, who are not less than 25 years of age and who have special knowledge or experience in municipal administration, to be nominated by the Administrator:Provided that the persons nominated under this sub-clause shall not have the right to vote in the meetings of the [a Corporation]; [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).](ii)members of the House of the People representing constituencies which comprise wholly or partly the area of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] and the members of the Council of States registered as electors within the area of the Corporation;(iii)as nearly as possible one-fifth of the members of the Legislative Assembly of the National Capital Territory of Delhi representing constituencies which comprise wholly or partly the area of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] to be nominated by the Speaker of that Legislative Assembly, by rotation, every year:Provided that while nominating such members, by rotation, the Speaker shall ensure that as far as possible all the members are given an opportunity of being represented in the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] at least once during the duration of the [a Corporation;] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).](iv)the Chairpersons of the Committees, if any, constituted under sections 39, 40 and 45, if they are not councillors.
