Section 27 in West Bengal Municipal Corporation Act, 2006
27. Poor Fund Committee.
(1)The Corporation may, at its first meeting after each general election or as soon as may be thereafter, constitute a Poor Fund Committee for the administration of the Poor Fund, if any, maintained by the Corporation under any law in force immediately before the coming into force of this Act:Provided that the Poor Fund Committee constituted under section 13 of the Chandernagore Municipal Corporation Act, 1990, shall be deemed to have been constituted under this Act.(2)The constitution, powers and duties of the Poor Fund Committee shall be such as may be prescribed after considering the views of the Corporation.
