- Every Municipal Council shall have the following elected, ex-officio and nominated members, namely :-(a)such number of elected members not being, -(i)in the case of a Class 'A' Municipal Council, less than twenty and more than fifty;(ii)in the case of a Class 'B' Municipal Council, less than fifteen and more than thirty; and(iii)in the case of a Class 'C' Municipal Council, less than ten and more then fifteen,as the Government may, by rules, determine :Provided that the number of elected members of Municipal Council constituted under this Act, shall not be less than the number of elected members of the Municipal Council existing immediately before the commencement of this Act; and(b)the members of the Legislative Assembly of the State representing constituencies comprising the smaller urban area or any part thereof, who shall be the ex-officio members.Explanation 1. - If the constituency of a member of the Punjab Legislative Assembly comprises more than one smaller urban area, he shall be an ex-officio member of the Municipal Council of such smaller urban area.Explanation 2. - If any smaller urban area falls in more than one constituencies, the member representing each of such constituency shall be the ex-officio member of the Municipal Council of such smaller urban area.Explanation 3. - A person who is elected as member of a Municipal Council, shall not be considered to be an ex-officio member if he is a member of the Punjab Legislative Assembly at the time of his election or becomes such member at any time thereafter and such person shall have all the rights and be subject to all the liabilities of an elected member; and(c)Such number of members not exceeding three, as may be nominated by the Government, by notification from amongst the persons having special knowledge or experience in Municipal Administration :Provided that the nominated members shall not have the right to vote in the meetings of the Municipal Council.
