(14)Notwithstanding anything to the contrary contained in this Act or in any other law for the time being in force, no Court shall have any jurisdiction in respect of any matter arising out of a Councilor of a Municipality being declared to be. disqualified under sub-section (1) for being a Councilor of such Municipality.Explanation. - For the purposes of this section, an elected Councilor shall be deemed to be set up by a recognized political party if he has contested election with the symbol reserved for such recognized political party or if he has contested election with a free symbol and joins a recognized political party and furnishes a declaration to that effect to the competent authority before the expiry of six months from the date of election.][21C. Leader of Opposition. - There shall be a leader of Opposition in a Municipality, who shall be a Councilor of the Municipality and who is, for the time being, the leader of the recognized political party in opposition in the Municipality having the greatest numerical strength and recognized as such by the Chairman :Provided that where there are two or more recognized political parties in opposition in the Municipality having the same numerical strength, the Chairman shall, having regard to the status of the recognized political parties, recognize any one of the leaders of such recognized political parties as the Leader of the Opposition, and such recognition shall be final and conclusive.] [Section 21C inserted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000.][22. Borough Committee. - (1) Every Municipality having a population of three lakhs or more, may, at its first meeting after the election of members thereto or as soon as may be thereafter, group the wards of the Municipality into five Boroughs so that each Borough consists of not less than six contiguous wards, and, constitute a Borough Committee for each Borough.
