Section 7(1) in Karnataka Municipal Corporations Act, 1976
(1)The Corporation shall consist of,-(a)[ such number of elected councillors not being less than thirty and not more than two hundred as the Government may, by notification, determine"; and](b)[not exceeding ten percent of the total number of Councillors in the case of Bruhat Bangalore Mahanagara Palike] [Deemed to have been Substituted by Act 22 of 2009 w.e.f. 04.06.2009.] and not more than five persons in the case of other City Corporations nominated by the Government from amongst the residents of the city,-(i)who are persons having special knowledge and experience in municipal administration or matters relating to health, town planning or education; or(ii)who are social workers;(c)the members of the Houses of People and the members of the State Legislative Assembly representing a part or whole of the city whose constituencies lie within the city [x x x] [Omitted by Act 24 of 1998 w.e.f. 10.6.1998.];(d)the members of the Council of State and State Legislative Council who are registered as electors within the city:Provided that the persons referred to in clause (b) shall not have right to vote in the meetings of the Corporation.
