Section 13H(2) in Karnataka Municipal Corporations Act, 1976
(2)The Ward Committee shall consist of the following, namely:-(a)the Councillor of the Corporation representing the Ward, shall be the Chairperson of the Ward Committee;(b)ten other members to be nominated by the Corporation; out of which, there shall be,-(i)at least two members belonging to the Scheduled Castes and the Scheduled Tribes;(ii)at least three women members; and(iii)at least two members representing residents Associations, whatever name called satisfying all conditions mentioned below, namely:-(a)its registered office shall be located with in the jurisdiction of that ward;(b)it shall represent majority of residents, or civic groups, or commercial groups or industrial groups;(c)it shall have been actively engaged in its activities for not less than three years; and(d)it shall be a registered Association by whatever name called, comprising of individuals who serve in a fiduciary capacity;
