Section 4 in Jammu and Kashmir Municipal Corporation Act, 2000
4. In Corporation and Constitution of Corporation.
(1)The Corporation shall be a body corporate having perpetual succession and common seal with power subject to the provisions of this Act, to acquire, hold and dispose of property and may by the said name sue and be sued;(2)Save as provided in sub-section (3), all seats in the Corporation shall be filled by person chosen by direct election from the territorial constituencies in the municipal area and for this purpose the municipal area shall by a notification issued in this behalf, be divided into territorial constituencies to be known as wards.(3)In addition to the persons chosen by direct election from the territorial constituencies, the Government may, by notification, nominate the following categories of persons as Councilors of the municipal Corporation:-(i)three persons having special knowledge or experience in municipal administration; and(ii)members of the Legislative Assembly representing constituencies which comprise wholly or partly the municipal area;Provided that the persons referred in the clause(i) above shall not have right to vote in the meetings of the Corporation;(4)After the commencement of this Act, all powers and duties conferred and imposed upon the Corporation by or under this Act or any other law, shall be exercised and performed by the Commissioner for a period not exceeding six months or till a Corporation is constituted under the provision of this Act, which is earlier.
