Section 5 in Telangana Municipal Corporations Act, 1994
5. Composition Corporation.
- The Corporation shall consist of the following of members, namely: -(i)such number of elected members as may be notified from time to time by the Government in the [Telangana] [Substituted by G.O.Ms.No.143, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Gazette, in accordance with such principles as may be prescribed:[Provided that the number of Members to be elected in respect of a Corporation constituted under this Act shall be the same as the number of members in the Municipality existing immediately prior to such constitution, until it is altered;] [Added by Act No.1 of 1995.](ii)every Member of the Legislative Assembly of the State representing a constituency of which the concerned larger urban area or a portion thereof forms part;(iii)every member of the House of the People representing a constituency of which the concerned larger urban area or a portion thereof forms part:Provided that a member of the House of the People representing a constituency which comprises more than one larger urban area including a part thereof shall be the member of the Corporation constituted for one of the larger urban areas which he chooses; and he shall also have the right to speak in and otherwise to take part in the proceedings of any meeting of the Corporation constituted for the other larger urban area within the Constituency but shall not be entitled to vote at any such meetings;(iv)every member of the Council of States registered as an elector within the larger urban area concerned ex-officio;(iva)[ Every Member of the Legislative Council of the State registered as an elector within the area of the Municipal Corporation as on the date of filing of nomination for becoming Member of Legislative Council or on the date of nomination by the Governor, as the case may be, shall be ex-officio member of the Corporation;] [Inserted by Act No.5 of 2008.](v)[ three persons having special knowledge or experience in municipal administration of whom one shall be woman, be co-opted as members of the Corporation in the prescribed manner by the members of the Corporation from among the persons who are registered voters in the Corporation and who are not less than twenty-one years of age: [Clauses (v) and (vi) substituted by Act No.29 of 2005.]Provided that the members co-opted under this clause shall have the right to speak in and otherwise to take part in the meetings of the Corporation but shall not have right to vote;(vi)two persons belonging to the minorities of whom one shall be woman be co-opted as members of the Corporation in the prescribed manner by the members of the Corporation specified in sub-clauses (i) to (iv) from among the persons who are registered voters in the Corporation and who are not less twenty-one years of age:Provided that the members co-opted under this clause shall have the right to speak in and otherwise to take part in the meetings of the Corporation but shall not have right to vote.] [Sub-section (3A) inserted by Act No.4 of 2018.]
