(1)The number of Commissioners of each board shall be such as the Chief Commissioner may, by notification determine in this behalf:Provided that the number of Commissioners shall in no case be more than thirty two or less than ten.(2)The Chief Commissioner may appoint Government servants as expert advisers who shall have the right to attend and speak at all meetings of the Board but not the right to vote. Such expert advisers shall not be deemed to be Commissioners for the purposes of this Act.(3)Of the total number of Commissioners as determined under sub-section (1), not more than two may be appointed by the Chief Commissioner to represent Scheduled Castes, Scheduled Tribes and other socially and educationally Backward Classes, and the remainder shall be elected. The Chief Commissioner may,at any time, direct that all the Commissioner of any Municipal Board shall be elected.(4)The Scheduled Castes and Scheduled Tribes specified under Articles 341 and 342 of the Constitution of India and the socially and educationally Backward Classes as notified from time to time by the Chief Commissioner shall be deemed; to be the Scheduled Castes, Scheduled Tribes and the socially and educationally Backward Classes respectively within the meaning of this Act.
