(1)The Government shall, in accordance with the criteria Substituted for the words “Town Panchayat” by Act 14 of 1999, w.e.f. 24-3-1999 Sub-sections (1) to (4) substituted by Act 14 of 1999, w.e.f. 24-3-1999. Prior to the substitution sub-sections (1) to (4) read as under:(1)A Municipality, other than a Municipal Corporation, shall consist of such number of seats to be represented by Councillors, as notified by the Government in accordance with the following Table:TABLEPopulation No. of CouncillorsNot exceeding 20,000Exceeding 20,000 but not exceeding 30,000 20Exceeding 30,000 but not exceeding 40,000 24Exceeding 40,000 but not exceeding 50,000 28Exceeding 50,000 but not exceeding one lakh 32Exceeding one lakh 36/(2) A Municipal Corporation shall consist of such number of seats to be represented by Councillors as may be notified bythe Government, provided that such ///(3) The Councillors of every Municipality shall be chosen by direct election./(4) The Council may nominate not more than two persons having special knowledge or experience in municipal administration to be special Councillors. The Special Councillors shall have all the rights of a Councillor except the right to vote.”specified in sub-section (3), notify the total number of seats of the Councillors to be filled up by direct election in a Town Panchayat, Municipality and Municipal Corporation considering the population of the area of the Municipality concerned.(2)The Government may, after publishing the relevant data according to each census, vary the total number of seats of Councillors in a Municipality notified under sub-section (1) subject to the criteria specified in sub-section (3).(3)The number of seats of Councillors notified under sub-section (1) or sub-section (2), shall be,—(a)In the case of a Town Panchayat or a Municipal Council —(i)[twenty-six], where the population in the area of the Town Panchayat or Municipal Council does not exceed twenty thousand, and(ii)Where the population of the Town Panchayat or Municipal Council exceeds twenty thousand, “[twenty-six] councillors for the population of first twenty thousand, and one each for every two thousand and five hundred of the population exceeding twenty thousand, subject to a maximum of [fifty-three] Councillors;(b)In the case of a Municipal Corporation, ___(i)[fifty-six], where the population in the area of the Municipal Corporation does not exceed four lakhs, and(ii)Where the population exceeds four lakhs, ,[fifty-six] councilors for the population of first four lakhs and one each for every ten thousand exceeding four lakhs subject to a maximum of one hundred Councillors].(4)The Councillors of every Municipality shall be elected by direct election].(5)Specified seats shall be reserved for the Scheduled Castes and the Scheduled Tribes in every Municipality. The number of seats to be reserved in a Municipality shall be determined by the Government. The number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in that Municipality as the population of the Scheduled Castes in the municipal area or of the Scheduled Tribes in the municipal area bears to the total population of that area and such seats may be allotted by rotation to different wards in a Municipality as the 14[the State Election Commission or an officer authorised by it] may, determine for each general election:[As updated by act 3 of 2020]
