Section 18(3) in Bihar Urban Local Body (Community Participation) Rules, 2013
(3)Every Ward Committee shall have the right to:(a)Obtain the full Municipal Budget, within such time as may be reasonable, to verify, seek clarifications and suggest changes that need to be incorporated;(b)Obtain the requisite financial and administrative support from the Municipality in managing Bank accounts;(c)Be consulted in the development of land use and zoning regulations within its jurisdiction;(d)Obtain full details on all revenue items including taxes and budgetary allocations which should be presented in a simplified manner which is manageable by the Ward Committee;(e)Get allocation of funds from the Municipality for its functioning and submit accounts of funds used;(f)Have a proportionate claim on Municipal Development expenditures, based on the Ward Infrastructure Index of that Ward compared to the other Wards in the Municipality.
