(1)Every Municipal Council shall be elected, ex-officio and nominated members.(2)The Government may, by notification, divide the Municipal Council area into territorial constituencies to be known as wards for the purpose of filling up the seats in the Municipal Council by direct election.(3)Members of the State Legislative Assembly representing Legislative Assembly Constituencies, which comprise wholly or partly the municipal Council area shall be ex-officio members.(4)The Government shall, by notification, nominate such number of members, not exceeding one-fifth of the elected members, from amongst the persons having special knowledge or experiences in Municipal Administration.
