(1) Every Nagar Panchayat shall consist of such number of Councillors as may be fixed by the Government from time to time by notification. (2) Save as otherwise provided in sub-section (3) , all the seats in a Nagar Panchayat shall be filled by persons chosen by direct election from the territorial constituencies to be known as wards in the municipal area of Nagar Panchayat. (3) The Government may appoint a person having special knowledge or experience in municipal administration to be a Councillor of the Nagar Panchayat: Provided that such person shall not have the right to vote in the meetings of the Nagar Panchayat.Open in Lexace · Ask the AI about this section
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