Section 50G(3) in The Mumbai Municipal Corporation Act, 1888
(3)The non-councillors to be so appointed shall be persons,-(a)whose names are enrolled on the municipal election roll as voters;(b)who are graduates of universities recognised by the Corporation in this behalf;(c)who have five years teaching or administrative experience in educational institutions; and(d)who possess such other qualifications as the Corporation may determine in this behalf.
