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[Cites 0, Cited by 8] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1) in Karnataka Municipalities Act, 1964

(1)The municipal council shall consist of,-
(a)such number of directly elected councillors specified in column (3) of the table below in respect of the municipal areas specified in the corresponding entries in column (2) thereof, namely:-
Serial No. Population of the municipal area   Number of Councillors
(1) (2)   (3)
(1) for a municipal area with a population of notless than 20,000 but less than 40,000.   23
(2) for a municipal area with a population of notless than 40,000 but less than 50,000.   27
(3) for a municipal area with a population of notless than 50,000 but less than one lakh.   31
(4) for a municipal area with a population of notless than one lakh but less than three lakhs.   35
(b)not more than five persons nominated by the Government from amongst the residents of the municipal area and who are,-
(i)persons having special knowledge and experience in municipal administration or matters relating to health, town planning or education, or
(ii)social workers.
(c)the members of the House of the People and the members of the State Legislative Assembly, representing a part or whole of the municipal area whose constituencies lie within the municipal area [***];
(d)the members of the Council of States and members of the State Legislative Council registered as electors within the municipal area:
Provided that the persons referred to in clause (b) shall not have the right to vote in the meetings of the municipal council.