Section 26(2) in Kolkata Municipal Corporation Act, 1980
(2)The Chairman and one of the other members shall be nominated by the Corporation on the recommendation of the Mayor-in-Council, [and two members, one of whom shall be an officer of the Department of Scheduled Castes and Tribes Welfare of the State Government, shall be nominated by the State Government.] [Substituted by section 6(b), ibid, w.r.e.f. 4.12.1995, for the words 'and one member shall be nominated by the State Government.]
