Section 15 — Composition of Council.

(1) Every Council shall consist of such number of councillors as may be fixed by the State Government from time to time by notification. (2) Save as provided in sub-section (3) , all the seats in a municipality shall be filled by persons chosen by direct election from the territorial constituencies to be known as wards in the municipal area. (3) The State Government may appoint a person having special knowledge or experience in Municipal administration to be a member of the Municipal Council: Provided that such person shall not have the right to vote in the meetings of the Council.

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