Section 8 in The City of Nagpur Corporation Act, 1948
8. Power of Corporation to acquire and hold movable and immovable property. - The Corporation shall have power to acquire and hold property, both movable and immovable, within or without the limits of the City, and subject to the provisions of this Act and the rules made thereunder, to transfer any property held by itself and to contract and to do all other things necessary for the purposes of this Act.
[9. Constitution of Corporation and division of City into wards]. - [(1) The Corporation shall consist of,-(a)[one hundred thirty-six] Councillors directly elected at ward elections;(b)five nominated Councillors having special knowledge or experience in municipal administration, nominated by the Corporation in the prescribed manner.][(2) The State Election Commission shall, from time to time by notification in the Official Gazette, specify for the City the number and boundaries of the wards into which the City shall be divided for the purpose of the ward election of Councillors, [so that, as far as practicable, all words shall be compact areas and the number of persons in each ward according to the latest census figures shall approximately be the same, each of the wards shall elect only one Councillor;]Provided that, before any notification is issued under this sub-section, a draft thereof shall be published in the Official Gazette and in such manner, as in the opinion of State Election Commission is best calculated to bring the information to the notice of all persons likely to be affected thereby, together with a notice specifying the date on or before which any objections or suggestions will be received and date after which the draft will be taken into consideration.Explanation. - For the purpose of this Act, the expression "latest census figures", obtaining in sub-section (2), shall mean,-(a)The figures of the latest census finally published and pending publication of final figures of the latest census shall mean the provisional figures published of such census; and(b)Where the relevant final or provisional figures of the latest census are not available, the final relevant figures of the census immediately preceding the latest census.][* * *][9A. Reservation of seats. - (1) In the seats to be filled in by election in the Corporation there shall be seats reserved for persons belonging to the Scheduled Castes, the Scheduled Tribes, Backward Class of citizens and women, as may be determined by the State Election Commissioner, in the prescribed manner.(2)The seats to be reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes in the Corporation shall bear, as nearly as may be, the same proportion to the total number of seats to be filed in by direct election in the Corporation as the population of the Scheduled Castes, or, as the case may be, the Scheduled Tribes, in the Corporation area bears to the total population of that area and such shall be allotted by rotation to different wards in the Corporation :Provided that, one-thirds of the total number of seats so reserved shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes :Provided further that, where only one seat is reserved for the Scheduled Castes, or as the case may be, the Scheduled Tribes, then no seat shall be reserved for women belonging to the Scheduled Castes, or as the case may be, the Scheduled Tribes and where only two seats are reserved for the Scheduled Castes, or as the case may be, the Scheduled Tribes, one of the two seats shall be reserved for women belonging to the Scheduled Castes, or as the case may be, the Scheduled Tribes.(3)The seats to be reserved for persons belonging to the category of Backward Class of citizens shall be twenty-seven per cent, of the total number of seats to be filled in by election in the Corporation and such seats shall be allotted by rotation to different wards in the Corporation :Provided that, one-thirds of the total number of seats so reserved shall be reserved for women belonging to the category of Backward Class of citizens.(4)One-thirds (including the number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the category of Backward Class of citizens) of the total number of seats to be filled in by direct election in the Corporation shall be reserved for women and such seats shall be allotted by rotation to different wards in the Corporation.(5)The reservation of scats (other than the reservation for women) under sub-section (2) shall cease to have effect on the expiration of the period specified in article 334 of the Constitution of India.
