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4. Composition of the Council.

(1) The Council shall consist of the following members, namely:

(a) a Chairperson, from amongst the officers, of the Central Government or the Government, of or above the rank of Joint Secretary to the Government of India to be appointed by the Central Government in consultation with the Chief Minister of Delhi;

(b) 1[two members] of Legislative Assembly of Delhi representing constituencies which comprise wholly or partly the New Delhi area;

(c) five members from amongst the officers of the Central Government or the Government or their undertakings, to be nominated by the Central Government; an

1.Subs. by Act 5 of 2012, s. 2, for "three members " (w.e.f. 1-3-2012)

(d) 1[four members] to be nominated by the Central Government in consultation with the Chief Minister of Delhi to represent from amongst lawyers, doctors, chartered accountants, engineers, business and financial consultants, intellectuals, traders, labourers, social workers including social scientists, artists, media persons, sports persons and any other class of persons as may be specified by the Central Government in this behalf;

2[(e) the Member of Parliament, representing constituency which comprises wholly or partly the New Delhi area.]

3*****

4[(3) Out of the thirteen members referred to in sub-section (1), there shall be, at least,

(a) three members who are women;

(b) two members belonging to the Scheduled Castes, out of which one member shall be from the members nominated under clause (d) of sub-section (1).]

(4) The Central Government shall nominate, in consultation with the Chief Minister of Delhi, aVice-Chairperson from amongst the members specified in clauses (b) and (d) of sub-section (1).



New Delhi Municipal Council Act, 1994 Back




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