(2)The Municipal Building Committee shall consist of the following elected members, namely :-(i)in the case of Municipal Corporation, seven elected councillors to be elected by the Municipal Corporation;(ii)in the case of a Class 'A' Municipal Council, five elected members to be elected by the Municipal Council; and(iii)in the case of a Class 'B' or Class 'C' Municipal Council or a Nagar Panchayat as the case may be, three elected members to be elected by the Class 'A' or Class 'B' Municipal Council or the Nagar Panchayat, as the case may be.
