Section 2(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(7)[ "Councillor" means a person duly elected as a member of the Council, [[the directly elected President] [Clause (7) was substituted, for the original by Maharashtra 41 of 1994, Section 108(3).]] and includes the nominated Councillor, who shall not have the right, -(i)to vote at any meeting of the Council and Committees of the Council; and(ii)[ to get elected as [***] [Sub-clause (ii) substituted by Maharashtra 31 of 2006 Section 2(a)(ii) dated 1st August, 2006.] a chairperson of any the Committees of the Council;] ]
