Section 16 in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017
16. Ward Implementation and Management Committee.
(1)A Ward Implementation and Management Committee shall be constituted by Ward Sabha from amongst its members for discharge and implementation of general and financial functions/responsibilities enshrined in the Act.(2)Ward Implementation and Management Committee shall consist of 7 (seven) members including the chairman. The Gram Panchayat Member (Ward Member) shall be exofficio member and chairman of the Committee. The Panch of Gram Katchahry elected from the Ward and the Ward Sabha Secretary shall be ex-officio members of the Committee.Provided that in case of the post of Ward Member being vacant, the Mukhiya or Up- Mukhiya if authorised by Mukhiya shall convene the meeting of Ward Sabha. The Ward Sabha shall select one member from among its members to function as chairman of the Ward Implementation and Management Committee under purely temporary working arrangement. The authority of the person chosen as chairman under working arrangement shall automatically cease after regular election to the post of Ward Member, and the Ward Member so elected shall immediately start functioning as chairman of the Ward Implementation and Management Committee.(3)The remaining members of the Committee shall be selected on the following basis:-(i)If Scheduled Castes or Scheduled Tribes families reside in the Ward, at least one member from such families shall be selected as member of the Committee.(ii)If any village organisation or self help group of "Jeevika" is working in the Ward, then one of its representatives shall be selected as a member of the Committee.(iii)The Committee shall consist of at least three women members.(iv)Not more than one member from a family shall be selected as member of the Committee.(4)The Ward Sabha Secretary selected under sub-rule (4) of Rule-3 shall function as Member Secretary of the Committee.(5)The tenure of a Ward Implementation and Management Committee shall be for two years. Members not showing interest in roles/responsibilities of the Committee or absenting from its three consecutive meetings may be removed from their membership by a resolution passed by the Ward Sabha. The vacancy caused by such removal from membership or vacancy caused by resignation or death of any member shall be filled up by the Ward Sabha by selecting new members for remaining tenure of the Committee.(6)All receipts of the Committee shall be deposited or cause to be deposited by opening in its name a Savings Bank Account at the nearest nationalized bank branch, regional rural bank or any scheduled commercial bank.(7)After completion of the tenure of two years, the Ward Sabha shall make fresh selection of members mentioned in sub-rule (3).(8)The accounts of Ward Sabha shall be jointly operated by the Chairman (Ward Member) and Member Secretary. The records pertaining to the schemes executed by the Committee and the Pass Books along with Cheque Books of the Bank shall be kept in custody of the chairman (Ward Member).(9)Ward Implementation and Management Committee shall mainly discharge the following functions:-(a)To generate proposals and determine the priority of schemes and development programmes for consideration of the Ward Sabha.(b)To assist the Ward Sabha in generating awareness on issues like literacy, public sanitation, health, environment, pollution control etc.(c)To select appropriate locations on behalf of Ward Sabha for water supply, public sanitation units and other public amenity schemes.(d)To work under general control of Ward Sabha/Gram Panchayat for prevention of epidemics and natural calamities.(e)Execution of schemes/programmes/responsibilities given from time to time by Ward Sabha/Gram Panchayat/Government.(f)To place before the Ward Sabha updated progress report related to functions of the committee.(10)The first meeting of the Ward Implementation and Management Committee shall be held immediately after its constitution, and the date, time and place of subsequent meeting shall be decided in each preceding meeting. The Committee shall generally meet once in a week, but convening two meeting in a month will be mandatory. The Chairman shall, upon the written request of one third members of the Committee containing therein the issues for consideration along with proposed date of meeting, call a special meeting on that date. The quorum for meeting shall be completed by presence of four members out of total members of the Committee.(11)The Committee may, subject to the provisions made in the departmental guidelines, adopt regulation to carry out its duties and conduct of its meetings.(12)In execution of Public Works Schemes, the Committee shall function under the general guidance of the Public Works Committee constituted under Section 25(1)(vi) of the Act and will also submit reports and returns as required by that Committee (Public Works Committee) from time to time.
