Constitution of India, 1949
243R. Composition of Municipalities. —
(1) Save as provided in clause (2), all the seats in a
Municipality shall be filled by persons chosen by direct election from the
territorial constituencies in the Municipal area and for this purpose each
Municipal area shall be divided into territorial constituencies to be known as
wards.
(2) The Legislature of a State may, by law, provide—
(a) for the representation in a Municipality
of—
(i) persons having special knowledge or
experience in Municipal administration;
(ii) the members of the House of the People
and the members of the Legislative Assembly of the State representing
constituencies which comprise wholly or partly the Municipal area;
(iii) the members of the Council of States and
the members of the Legislative Council of the State registered electors within
tile Municipal area;
(iv) the Chairpersons of the Committees
constituted under clause (5) of article 243S:
Provided that the persons referred to in
paragraph (i) shall not have the right to vote in the meetings of the
Municipality;
(b) the manner of election of the Chairperson
of a Municipality.