Section 72A in The Chhattisgarh Municipalities Act, 1961
72A. Constitution of Wards Committee.
- [(1) If the Council decides to constitute the Wards Committees, the same may be constituted in the area of a Municipal Council or Nagar Panchayat.(2)The Council shall be competent to determine the number of Ward Committees to be constituted within the area of a Municipal Council or Nagar Panchayat as the case may be and the territorial area of each such Wards Committee:Provided that the wards included in the territorial area of a Wards Committee shall be contiguous.(3)Every elected Councillor representing a Ward within the territorial area of a Wards Committee and two persons residing within the territorial area of such Ward Committees as may be nominated by the President shall be the members of that Committee:Provided that only a person who is eligible for election as a Councillor shall be so nominated:Provided further that only persons having special knowledge or experience in the municipal administration shall be nominated on the recommendation of the Chairman of the Wards Committees and the persons so nominated shall not have voting rights in the meetings of the Wards Committee.(4)The Wards Committee shall, at its first [meeting in the prescribed manner] [Inserted by M.P. Act No. 12 of 2000.], elect one of the elected Councillor to be its Chairman who shall hold office until the duration of the Municipal Council or Nagar Panchayat as the case may be.(5)The State Government shall prescribe the functions and powers of Wards Committee and the procedure for the conduct of their business.
