Section 5 in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022
5. In the principal Act, in section 3,—
(a)for sub-sections (1) and (1A), the following sub-section shall be substituted, namely:—"(1) With effect from such date as the Central Government may, by notification in the Official Gazette, appoint, there shall be a Corporation chargedwith the Municipal Government of Delhi, to be known as the Municipal Corporation of Delhi.";(b)in sub-section (2), for the word "Government", the words "Central Government" shall be substituted;(c)for sub-sections (5) and (6), the following sub-sections shall be substituted, namely:—"(5) The total number of seats of councillors and the number of seats reserved for the members of the Scheduled Castes in the Corporation, shall, atthe time of establishment of Corporation, be as determined by the Central Government by notification in the Official Gazette.(6)Upon the completion of each census after the establishment of the Corporation, the number of seats shall be on the basis of the population ofDelhi as ascertained at that census and shall be determined by the Central Government by notification in the Official Gazette and the number of seats to bereserved for the members of the Scheduled Castes shall, as nearly as may be, bear the same ratio to the total number of seats as the population of ScheduledCastes bears to the total population of Delhi:Provided that the total number of seats shall in no case be more than two hundred and fifty and the number of seats in the Corporation shall be determined by the Central Government at the time of the establishment of the Corporation:Provided further that the determination of seats as aforesaid shall not affect the then composition of the Corporation until the expiry of the durationof the Corporation:Provided also that the seats reserved for the Scheduled Castes may be allotted by rotation to different wards in such manner as the Central Governmentmay, by order published in the Official Gazette, direct.".
