Section 4(3) in The New Delhi Municipal Council Act, 1994
(3)[ Out of the eleven members referred to in sub-section (1), there shall be at least, [[Subsituted by Act 5 of 2012 section 2(c), for sub-section (3) (w.e.f. 1-3-2012). Sub-section (3), before subsitution, stood as under:"(3) Out of the eleven members referred to in sub-section (1), there shall be atleast three memebres who are women and one member belonging to the Sheduled Caste."]] -(a)three members who are women; [[Subsituted by Act 5 of 2012 section 2(c), for sub-section (3) (w.e.f. 1-3-2012). Sub-section (3), before subsitution, stood as under:"(3) Out of the eleven members referred to in sub-section (1), there shall be atleast three memebres who are women and one member belonging to the Sheduled Caste."]](b)two members belonging to the Scheduled Castes, out of which one member shall be from the members nominated under clause (d) of sub-section (1).] [[Subsituted by Act 5 of 2012 section 2(c), for sub-section (3) (w.e.f. 1-3-2012). Sub-section (3), before subsitution, stood as under:"(3) Out of the eleven members referred to in sub-section (1), there shall be atleast three memebres who are women and one member belonging to the Sheduled Caste."]]
