Section 4(1) in The New Delhi Municipal Council Act, 1994
(1)The Council shall consist of the following members, namely:-(a)a Chairperson, from amongst the officers, of the Central Government or the Government, of or above the rank of Joint Secretary to the Government of India to be appointed by the Central Government in consultation with the Chief Minister of Delhi;(b)[two members] [Subsituted by Act 5 of 2012, section 2(a)(i), for "three members" (w.e.f. 1-3-2012)] of Legislative Assembly of Delhi representing constituencies which comprise wholly or partly the New Delhi area;(c)five members from amongst the officers of the Central Government or the Government or their undertakings, to be nominated by the Central Government; and(d)[four members] [Subsituted by Act 5 of 2012, section 2(a)(ii), for "two members" (w.e.f. 1-3-2012)] to be nominated by the Central Government in consultation with the Chief Minister of Delhi to represent from amongst lawyers, doctors, chartered accountants, engineers, business and financial consultants, intellectuals, traders, labourers, social workers including social scientists, artists, media persons, sports persons and any other class of persons as may be specified by the Central Government in this behalf.(e)[ the Member of Parliament, representing constituency which comprises wholly or partly the New Delhi area.] [Inserted by Act 5 of 2012, section 2 (a)(iii)(w.e.f. 1-3-2012)][***] [[Sub-section (2) omitted by Act 5 of 2012, section 2(b) (w.e.f. 1-3-2012). Sub-section (2), before omission, stood as under:"(2) The member of Parliament, representing constituency which comprises wholly or partly the New Delhi area, shall be a special invitee for the meetings of the Council but without a right to vote."]]
