Section 5 in Kolkata Municipal Corporation Act, 1980
5. Constitution of the Corporation.
- [(1) The Corporation shall consist of the following members, namely,(a)one hundred and forty-one elected Councillors, and(b)such persons having special knowledge or experience in municipal administration as the State Government may nominate from time to time :Provided that such persons shall not have the right to vote in the meetings of the Corporation.][Substituted by section 4(2)(a) of the West Bengal Municipal Corporation Laws (Third Amendment) Act. 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.](2)The [one hundred and forty-one] [Substituted by section 3(b) of the Calcutta Municipal Corporation (Amendment) Act. 1983 (West Bengal Act 32 of 1983), w.e,f. 4.1.1984 for one hundred.] Councillors referred to in clause (a) of sub-section (1) shall be elected by the constituencies, each constituency electing one Councillor, and for this purpose each ward of the Corporation described in Schedule II shall constitute a constituency.[ xxx ] [Sub-section (3) omitted by section 4(2)(b) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.]
