(2)The Municipal Accounts Committee shall consist of -(a)such number of persons, not being less than three and not more than fifteen, as the State Government may determine, by notification for the municipality, to be nominated by the Council among the elected councillors not being the members of the Standing Committee from amongst themselves; and(b)such number of persons, not being the councillors, officers, or other employees of the municipality and not exceeding two in number, having knowledge and experience in financial matters, as may be nominated by the municipality:Provided that the persons nominated under clause (b) shall have no right of voting at the meeting of the Municipal Accounts Committee.
