(1)A Municipal Corporation and a Class 'A' Municipal Council and when so directed by the Government, a Class 'B' or a Class 'C' Municipal Council or a Nagar Panchayat, as the case may be, shall constitute a Municipal Streets Technical Committee with the following elected members, namely :-(a)in the case of a Municipal Corporation seven elected councillors to be elected by the Municipal Corporation;(b)in the case of a Class 'A' Municipal Council five elected members to be elected by the Municipal Council;(c)in the case of a Class 'B' or Class 'C' Municipal Council or a Nagar Panchayat, three elected members to be elected by the Class 'B' or Class 'C' Municipal Council or the Nagar Panchayat, as the case may be.
