Section 5(1) in Gauhati Municipal Corporation Act, 1971
(1)(a)There shall be one councillor for every population of 7,500 subject to a maximum of 60 members;Provided that wherever five per cent of more of the inhabitants of the Corporation are Scheduled Castes, and in case no person belonging to the Scheduled Castes in elected to the Corporation, the Corporation shall co-opt one such person as Councillor;Provided further that this representation shall continue only as long as special representation for the Scheduled Castes and Scheduled Tribes continues to be provided for in the constitution of India.Provided further that such co-opted Councillors shall be in addition to the Councillors provided for in sub-clause (1) (a) of this section.(b)All the Councillors shall be elected by direct election on the basis of adult suffrage as stipulated in the Representation of the people Act, 1950 (Central Act XLIII of 1950) from various wards into which the city shall be divided in accordance with the provisions of this Act and the rules made thereunder.Explanation. - For the purposes of this Act, "population" shall mean the population as ascertained at the latest census of which the relevant figurer have been published.
