Section 51B in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
51B. [ Nomination of Councillors. [Section 51B was inserted by Maharashtra 36 of 2006, dated 13th December, 2006.]
(1)The Collector shall, within seven days from the date of election of the President call a special meeting for the purpose of nominating Councillors.(2)The nomination of the Councillors under clause (b) of sub-section (1) of section 9, shall be made in the prescribed manner.(3)The meeting called under sub-section (1) shall be prescribed over by the Collector or such officer as the Collector may by order in writing appoint in this behalf. The collector or such officer shall, when presiding over such meeting, have the same powers as the President of a Council when presiding over a meeting of the Council has, but shall not had the right to vote:Provided that, notwithstanding anything contained in this Act for regulating the procedure at meetings (including the quorum required thereat), the Collector or the officer presiding over such meeting may, for reasons which in his opinion are sufficient, refuse to adjourn such meeting.] [Inserted by Maharashtra Act No. 9 of 2017, dated 12.1.2017.](4)[ The provisions of this section shall not apply when the President is elected under section 51A-1A.] [Added by Maharashtra Act No. 9 of 2017, dated 12.1.2017.]
