(2)The Legislature of a State may, by law, provide--(a)for the representation in a Municipality of--(i)persons having special knowledge or experience in Municipal administration;(ii)the members of the House of the People and the members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the Municipal area;(iii)the members of the Council of States and the members of the Legislative Council of the State registered electors within tile Municipal area;(iv)the Chairpersons of the Committees constituted under clause (5) of article 243S:Provided that the persons referred to in paragraph (i) shall not have the right to vole in the meetings of the Municipality;(b)the manner of election of the Chairperson of a Municipality.
